Section 44(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[ If the motion against the Chairman or the Vice-Chairman or both is carried by a majority of not less than two-thirds of all the then members of the market committee at a meeting specially convened for the purpose the Chairman or the Vice-Chairman shall forth with vacate the office of the Chairman or the Vice-Chairman as the case may be.] [Substituted by Act 18 of 2010 w.e.f. 16.4.2010]
