Section 16 in The Punjab Agricultural Produce Markets Act, 1961
16. [ Nomination of Chairman and Vice-Chairman. [Substituted by Act 10 of 1979.]
(1)Every Committee shall have a Chairman and a Vice-Chairman. The Chairman shall be nominated from amongst the members who are producers and the Vice-Chairman shall be nominated from amongst the members who are licensee under Sections 10 and 13.](2)[ The Committee may be a majority of two thirds of the total members at a meeting special convened for the purpose, pass a resolution for the removal of Chairman or Vice-Chairman and any resolution so passed shall be subject to the confirmation by the Board. The Office of the Chairman or Vice-Chairman as the case may be shall stand vacated from the date of such confirmation.] [Substituted by Haryana Act No. 23 of 1972.]
