Section 17(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Whenever the [question whether a person is or has become subject to disqualification under sub-section (1) arises [or whether on the date of his election the returned candidate was not qualified or was qualified to be chosen to fill the seat arises] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] the Director of Agricultural Marketing shall] either suo motu or on a report from the Secretary to the market committee or otherwise and after giving an opportunity to the member concerned to be heard and holding such enquiry as he deems fit decide the question and his decision shall be final.
