Section 39 in Karnataka Agricultural Produce Marketing Act 1966
39. Commencement of term of office.
(1)The term of office of the members of a market committee shall commence on the date immediately after the expiry of the term of office of the out-going members of the market committee [or on the date of first meeting convened under sub-section (2) of section 41 for election of Chairman and Vice-Chairman ] [Substituted by Act 13 of 2002 w.e.f. 8.10.1996] whichever is later.(2)When not less than two-thirds of the representatives of agriculturists and not less than two-thirds of the total number of members of a market committee are available to function as members after a general election the market committee shall notwithstanding anything contained in this Act be deemed to be duly constituted and the market committee so constituted shall be competent to exercise the powers and perform the functions of the market committee.
