Section 48 in Karnataka Agricultural Produce Marketing Act 1966
48. Meeting of the market committee.
(1)A market committee shall meet for the transaction of its business at least once in every month at the office of the market committee on such date and at such time as the Chairman may determine:Provided that the market committee may in special circumstances meet at any other place in the market area if by a resolution passed to that effect it directs that any meeting of the market committee shall be convened to meet at any place in the said area other than in the office of the market committee.(2)The Chairman may whenever he thinks fit and shall upon the written request of not less than one third of the total number of members and on a date within [fifteen days] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] from the receipt of such request call a special meeting. Such request shall specify the object for which the meeting is proposed to be called.(3)If the Chairman fails to call a special meeting as provided in subsection (2) the Vice-Chairman or one third of the total number of members may call such meeting for a day not more than [thirty days] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] after the presentation of such request and require the Secretary to give notice to the members and take such action as may be necessary to convene the said meeting and on such request the Secretary shall convene the meeting accordingly.(4)Seven clear days' notice of an ordinary meeting and five clear days' notice of a special meeting specifying the date time and place at which such meeting is to be held and the business to be transacted thereat shall be sent to the members entitled to attend the meeting and affixed on the notice board of the office of the market committee. Such notice shall include in the case of a special meeting any motion or proposition to be considered at such meeting:Provided that in case of urgency the Chairman may for reasons to be recorded in writing convene a special meeting of the market committee by giving thirty-six hours previous notice to the members.
