Section 43(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)During the Vacancy in the office of the Chairman and when there is no Vice- Chairman to take his place then notwithstanding anything contained in this Act [an officer appointed in this behalf by the Director of Agricultural Marketing] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] shall exercise the powers and perform the functions of the Chairman until a Chairman or Vice-Chairman is duly elected.[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
