Section 19 in Karnataka Agricultural Produce Marketing Act 1966
19. Prohibition of simultaneous membership.
- [(1)] [Re-numbered by Act 3 of 1970 w.e.f. 17.10.1969] [(i)] [Re-numbered by Act 3 of 1970 w.e.f. 17.10.1969] If a person is elected by more than one constituency he shall by a notice in writing signed by him and delivered to the Deputy Commissioner within the prescribed time choose any one of the constituencies which he shall serve and the choice shall be final.(ii)[] [Re-numbered by Act 3 of 1970 w.e.f. 17.10.1969] When any such choice has been made the constituency or each of the constituencies other than the constituency which such a person has chosen to serve shall be called upon to elect another person.[[(iii)] [Re-numbered by Act 3 of 1970 w.e.f. 17.10.1969] if the candidate does not make the choice referred to in clause (i) before the expiration of the period prescribed thereunder his seat in all the constituencies shall become vacant.]Explanation. - For purposes of [this sub-section] [Substituted by Act 3 of 1970 w.e.f. 17.10.1969] 'constituency shall include [the institution referred to in clause (iv)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] of sub-section (1) of section 11.(2)[ No person shall be a member of two or more market committees and if a person is chosen as a member of two or more market committees then at the expiration of such period as may be prescribed that person's seat in all market committees shall become vacant unless he has previously resigned his seat in the market committees of all but one of such market committees.(3)If a person who is already a member of one market committee and whose term of office as member of such committee has commenced is chosen as a member of another market committee his seat in the former market committee shall on the date on which he is so chosen become vacant.] [Inserted by Act 3 of 1970 w.e.f. 17.10.1969]
