Section 129(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Every Chairman and Vice-Chairman shall after an opportunity is afforded for hearing him be removable from his office as such Chairman or Vice- Chairman by the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] for misconduct in the discharge of his duties or for neglect of or incapacity to perform his duties or for being persistently remiss in the discharge of his duties and a Chairman or Vice-Chairman so removed who does not cease to be a member under clause (b) of sub-section (2) shall not be eligible for re-election as Chairman or Vice- Chairman during the remainder of his term of office as member of the market committee.[Explanation. [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] - For the purpose of this sub-section "misconduct" shall include any conduct which is of culpable neglect in regard to his office.]
