Section 93 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
93. Leave of absence to Chairman or Vice-Chairman.
(1)The Chairman or Vice-Chairman, if he wants to remain absent from any meeting of the Market Committee, or for a period not exceeding thirty days in the aggregate in a year shall, on or before the date fixed for that meeting or as the case may be, at any time before the date of the leave asked for, apply to the Committee for leave [* * *] [The words 'stating the reasons for which the leave is required' were deleted vide G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971.].(2)The Market Committee may, by a resolution passed in that behalf, grant the Chairman or Vice-Chairman the leave applied for.(3)Any absence from the meeting of a Market Committee without permission obtained in accordance with the provisions of this rule shall, for the purposes of section 24, be deemed to be absence from the meetings of the Committee without its leave.
