Section 17(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)Whenever any member dies, resigns, ceases to reside permanently in the notified market area or becomes incapable of acting as a member of a Committee or any vacancy occurs through transfer [or otherwise, the State Government may appoint a member to fill in such vacancy in accordance with the provisions of section 12.] [The words 'or removal in accordance with the provisions of section 15' omitted by Haryana Act No. 2 of 1989.]Provided that the term of office of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired had the latter held office for the full period allowed under section 14. [* * *] [The words 'unless there be delay in appointing a new member to succeed the member first mentioned above in which case it shall expire on the date on which his successor is appointed by the State Government' omitted by Haryana Act 23 of 1986.]
