Section 16 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
16. Resignation by Chairman and vacancy in their office.
(1)A member holding office of the Chairman may resign his office at any time in written addressed to the Director and office shall become vacant on the expiry of fifteen clear days from the date such resignation unless within the said period of fifteen days he withdraws the resignation in writing addressed to the Director.(2)Every Chairman shall vacant office if he ceases to be a member of the market committee.(3)During the vacancy caused by death, resignation, removal or otherwise then notwithstanding any thing contained in Act, such member of the market committee, as the Director may appoint, shall exercise the powers and perform the functions of the Chairman till the Chairman is duly elected.
