Section 17 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
17. No confidence motion against Chairman.
(1)A motion of no confidence may be moved against the Chairman at a meeting specially convened for the purpose under sub-section (2) and if the motion is carried by a majority of not less two-third of the members present and voting and if such majority is more than one half of the total number of members constituting the market committee for the time-being the chairman against whom such motion is passed, shall case to hold his office with effect from the date immediately next after the date on which such motion is passed.(2)For the purpose of sub-section (1) a meeting of the market committee shall be held in the prescribed manner within thirty days of the date of receipt of the notice of motion of no confidence.(3)The Chairman shall not preside over the meeting but such meeting shall be presided over by an officer of the Government as the Director may appoint for the purpose. However, the Chairman shall have a right to speak and otherwise to take part in the proceeding of the meeting.(4)If the motion of no confidence is not carried as aforesaid or if the meeting could not be held for want of quorum no notice of any subsequent motion expressing want of confidence in the same Chairman shall be made until the expiry of three months from the date of such meeting.Chapter-IV Conduct of Business and Powers and Duties or Market Committee
