Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 35A in The Rajasthan Agricultural Produce Markets Rules, 1963

35A. Resignation by Chairman or Vice-Chairman and members.

- The Chairman, Vice-Chairman or any member of the market committee shall resign his office by a written application to 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.]. No such resignation shall take effect until it is accepted 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.].[35B. Motion of No-Confidence against Chairman or Vice-Chairman. - (1) Notice of a motion of no confidence against the Chairman or Vice-Chairman of the Market Committee shall be in writing addressed to the Collector of the District in which the Principal Market Yard of the Market Committee is situated and it shall be in Form X signed by the members of Market Committee who intend to move the motion and it shall be signed by not less than one third of the total number of members of the market Committee. In case, the motion of no confidence is against the Chairman and Vice-Chairman, separate notices, one in respect of the Chairman and the other in respect of the Vice-Chairman shall be given in the manner aforesaid.
(2)On the receipt of the notice under sub-rule (1) the Collector or any other officer authorised by him shall call a meeting of the Market Committee within 30 days of the receipt of the notice and shall preside over the meeting.
(3)The Collector or the authorised officer shall communicate forthwith [to the Director] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.], the decision taken by the Market Committee on any motion of No Confidence together with the names of all the members of the Market Committee present at the meeting and number of votes given in favour or against such motion. He shall also paste on the Notice Board of the Market Committee the decision taken at such meeting.]