Section 129(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)(a)The [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] may [if it thinks fit] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] [either suo-motu or] [Inserted by Act 29 of 1987 w.e.f. 10.8.1987] on the recommendation of the market committee remove any member of the market committee after giving him an opportunity of being heard and after such enquiry [as it deems] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] necessary if such member is in the opinion of the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] been guilty of mis-conduct in the dis-charge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member or does anything against the interests of the market committee;(b)when under sub-section (1) any person is removed from office of the Chairman or Vice- Chairman for mis-conduct in the discharge of his duties he shall from the date of such removal cease to be a member and shall be deemed to be removed from the membership of the market committee under this sub-section.
