Section 7(8) in The Rajasthan Agricultural Produce Markets Act, 1961
(8)[ Every market committee shall elect one of its members to be its Chairman, and another member to be its Vice-Chairman :Provided that the Chairman shall be from amongst the members elected under sub-clause (i) of clause (a), or sub-clause (i) of clause (b), of sub-section (1) of Section 7, as the case may be.] [Substituted by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.]
