Section 48(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)If the Chairman fails to call a special meeting as provided in subsection (2) the Vice-Chairman or one third of the total number of members may call such meeting for a day not more than [thirty days] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] after the presentation of such request and require the Secretary to give notice to the members and take such action as may be necessary to convene the said meeting and on such request the Secretary shall convene the meeting accordingly.
