Section 34(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)In the event of the expiry of the term of office of the Vice-Chairman or the Vice-Chairman dying, resigning or ceasing to hold the office for any reason before the expiry of his term of office, the Chairman shall call a meeting of the market committee to elect another person as Vice-Chairman. The Chairman shall preside over such meeting and shall be entitled to vote. Every Vice-Chairman elected under this sub-rule to fill a casual vacancy shall hold office so long as the Vice-Chairman in whose place he is elected would have held it if the vacancy had not occurred :Provided that when the offices of the Chairman is vacant, the Vice-Chairman shall perform the functions of the Chairman till a new Chairman is elected:Provided further that when both the offices of the Chairman and Vice-Chairman are vacant or when neither of them is able to perform the functions of a Chairman, any person appointed by the [Director] [Substituted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975 and again by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] shall perform such functions till a new Chairman or Vice-Chairman is elected.
