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State of Jharkhand - Section

Section 55 in The Jharkhand Agricultural Produce Markets Rules, 2000

55. Meeting of the Market Committee.

- (i) Every meeting of the Market Committee, shall be presided over by the Chairman or in his absence, by the Vice-Chairman or in the absence of both, by a member elected by the meeting to preside for the occasion:Provided that such a meeting shall not be presided over by the Secretary,
(ii)The Chairman shall be entitled to speak and vote on all questions at the meeting.
(iii)The Vice-Chairman or the member presiding over a meeting in the absence of Chairman, shall for that meeting or during the period in which he presides over it, have all the powers of the Chairman.
(iv)All questions which may come up before the Market Committee at any meeting shall be decided by a majority of votes of the members present and voting at the meeting and in every case of equality of votes, the Chairman or the Vice-Chairman or presiding member shall have power to exercise a second or casting vote.