Section 17 in The Assam Agricultural Farming Corporation Rules, 1973
17. Election of Chairman.
- The Chairman of Corporation nominated by the State Government under Section 12(2) shall retire from the office of the Chairman at the first meeting of the Board after the annual general meeting in which the elected Directors assume office.(2)In the first Board meeting to be called after such an annual general meeting which shall be so called within 15 days of such annual general meeting, a new Chairman will be elected.(3)The outgoing Chairman will preside over the meeting of the Board for the purpose of the election unless he is himself a candidate for the office of the Chairman.(4)If outgoing Chairman is himself a candidate for the office of the Chairman any other State Government nominee of the Board who is not a candidate shall be elected by the Board to preside over the meeting for the purpose of election of the Chairman.(5)The procedure to be followed for the election of the Chairman will be the same as detailed in Rule 17 above for election of Directors in the annual general meeting.(6)After a Chairman of the Board is elected in the manner detailed above, he shall assume office and conduct the rest of the proceedings of the Board meeting.
