Section 19 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
19. Election of Chairman and Vice-Chairman.
(1)Subject to the provisions of sub-section (2) of section 13, every Market Committee shall be presided over by a Chairman, who shall be elected by the Committee from among its elected agriculturist members. The Committee shall also elect one of its elected agriculturist members to be the Vice-Chairman.(2)Notwithstanding anything containing in sub-section (1), the Chairman or, as the case may be, Vice-Chairman holding office as such on the date of commencement of the Maharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1987, shall continue to hold office as such Chairman or Vice-Chairman irrespective of the category of member to which he belongs until expiry of his term of office unless he resigns, or is disqualified or removed earlier.(3)Notwithstanding anything contained in sub-section (2), a member, Chairman or Vice-Chairman shall, not continue to hold office as such member, Chairman or Vice-Chairman of more than one Agricultural Produce Market Committees on the date of commencement of the Maharashtra Agricultural Produce Marketing (Regulating) (Amendment) Act, 1987.
