Section 45 in Karnataka Agricultural Produce Marketing Act 1966
45. Leave of absence to Chairman and Vice-Chairman and consequences of absence without leave.
(1)Every Chairman and every Vice- chairman officiating as Chairman who for a continuous period exceeding forty days absents himself from the market area or from attending the office of the market committee in such manner as to be unable to perform his duties as Chairman or officiating Chairman as the case may be shall cease to be the Chairman or the Vice-Chairman as the case may be unless leave so to absent himself has been granted by the market committee.(2)Subject to the provisions of sub-section (1) every Vice-Chairman who for a continuous period exceeding three months absents himself from the market area shall cease to be the Vice-Chairman unless leave so to absent himself has been granted by the market committee.(3)Leave under sub-section (1) or (2) shall not be granted for a period exceeding one hundred and eighty days in any one year. Whenever such leave is granted to the Chairman the market committee shall elect one of its members eligible to be elected as Vice-Chairman to exercise all the powers and perform all the duties of the Vice-Chairman in lieu of the Vice-Chairman who shall be exercising the powers and performing the duties of the Chairman during the period for which such leave is granted. Whenever such leave is granted to the Vice-Chairman the market committee shall elect one of its members eligible to be elected as Vice-Chairman to exercise the powers and to perform the duties of the Vice- Chairman during the period for which such leave is granted.
