Section 18 in Karnataka Agricultural Produce Marketing Act 1966
18. Constituency or institution failing to return representative.
(1)If any constituency fails to return the required number of representatives owing to the absence of the required number of nominations of candidates then the State Government shall nominate such number of persons as to make up the required number of members being persons who would have been qualified to be elected as members representing such constituency and the persons so nominated shall be deemed to have been duly elected from such constituency. If the failure on the part of a constituency to return the required number of representatives is on account of the rejection of any nomination papers at the time of the scrutiny then the Deputy Commissioner shall hold another election in that constituency.(2)If any institution fails to return its representative then the State Government shall nominate a member of such institution who is qualified to be elected as such representative.
