Section 41(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[ [Within fifteen days from the date of] [Sub-sections (2) (2A) (2B) and (2C) have been substituted by Act 47 of 1976 w.e.f. 22.6.1976] the constitution of a market committee under section 11or on its reconstitution a meeting thereof shall be called by the prescribed officer who shall himself preside over the meeting but shall have no right to vote. At such meeting a member representing an agriculturists' constituency shall first be elected as the Chairman and thereafter another member representing another agriculturists' constituency shall be elected as Vice-Chairman in the manner hereinafter provided.
