Section 13 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
13. [ First meeting, terms of office, resignation by Chairman, Vice-Chairman or member and vacancy in their office. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)The first meeting of the Market Committee shall be convened by the Collector within one month from the date of publication of result of election of Chairman and members in the official gazette.(2)The Chairman, Vice-Chairman and Members of the Market Committee shall hold office for a period of five years from the date of first meeting of the Market Committee :[Provided that if on the expiry of the term of the Market Committee, a new Market Committee is not constituted, the State Government may, by notification, extend the term of the Market Committee for a period of six months from the date of expiry, with reasons such extension being placed on record, and if the new Market Committee is not constituted within this extended term, it shall be deemed to have been dissolved and in such an event the provisions of Section 57 shall apply.](3)The Chairman, Vice-Chairman or a member may resign his office at any time in writing addressed to the Collector and such resignation shall be effective from the date of its acceptance by the Collector.(4)Any person who is elected as a Chairperson or Vice- Chairperson of a Municipal Corporation, Municipal Council, Nagar Panchayat, Panchayat or Co-operative Society is elected as a Chairperson or Vice-Chairperson of the Market Committee or vice versa may, by notice in writing signed by him and delivered to the [Collector] [Substituted by M. P. Act No. 28 of 2001, for 'prescribed authority'.] within thirty days from the date, or the later of the dates, on which he is elected, intimate in which of the office he wishes to serve, and thereupon, his seat in the body in which he does not wish to serve shall become vacant and in default of such intimation within the aforesaid period, his seat in the Market Committee shall, at the expiration of that period, become vacant.(5)In the event of death, resignation, or removal of the Chairman, Vice-Chairman or a Member before the expiry of his term or on the occurrence of a vacancy under sub-section (4), or otherwise, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled within six months by election in accordance with the provisions of the Act and the rules and a person so elected or nominated shall hold office for the unexpired portion of the term of his predecessor :Provided that if the remaining term of the office is less than six months, such vacancy shall not be filled in.(6)In the event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or removal or otherwise the Vice-Chairman if the office of the Vice-Chairman is also vacant then notwithstanding anything contained in this Act, such member of the Market Committee who is elected under clause (b) of sub-section (1) of Section 11, as the Collector may appoint shall exercise powers and perform the functions of the Chairman till the Chairman is duly elected.]
