Section 9(2) in The Bihar Agricultural Produce Markets Act, 1960
(2)A member elected under clauses (i), (ii), (iii) and (vi) of sub-section (1) shall cease to hold office as such member if he ceases to be a member of the electorate by which or one of the persons by whom, he was elected, and in the case of a member elected under clause (vi) of the said sub-section, if he is granted a license under this Act for that Market area.
