Section 14(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(4)On the failure of the electorate mentioned in clauses (i) and (ii) of sub-section (1) to elect member or members referred to in the said clause after the election proceedings have been started in accordance with the provision of this Act or the rules made thereunder, the Government shall nominate on behalf of the electorate concerned a person or persons qualified to be member, as member or member of the market committee.
