Section 17 in The Punjab Agricultural Produce Markets Act, 1961
17. Filling of vacancies.
(1)Whenever any member dies, resigns, ceases to reside permanently in the notified market area or becomes incapable of acting as a member of a Committee or any vacancy occurs through transfer [or otherwise, the State Government may appoint a member to fill in such vacancy in accordance with the provisions of section 12.] [The words 'or removal in accordance with the provisions of section 15' omitted by Haryana Act No. 2 of 1989.]Provided that the term of office of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired had the latter held office for the full period allowed under section 14. [* * *] [The words 'unless there be delay in appointing a new member to succeed the member first mentioned above in which case it shall expire on the date on which his successor is appointed by the State Government' omitted by Haryana Act 23 of 1986.](2)Should the State Government decide to raise the number of members of an existing Committee from [from eleven to 19] [Haryana Act 19 of 1980.], the additional vacancies shall be filled in accordance with the provisions of sub-section (1) and the term of office of the additional members appointed shall be the unexpired portion of the term of the existing members of the Committee.(3)If any vacancy occurs in the office of the Chairman or Vice-Chairman of the Committee as a result of death resignation [-] [The word 'removal' omitted by Haryana Act No. 2 of 1989.] or otherwise, the vacancy shall be filled in the manner provided in sub-section (1) of Section 16.(4)The Chairman and Vice-Chairman so [nominated by the State Government] [The word 'elected' omitted by Haryana Act 2 of 1989.] shall hold office only so long as the person in whose place he is [nominated by the State Government] [The word 'elected' omitted by Haryana Act No. 2 of 1989.] would have held office if the vacancy had not occurred.]
