Section 17 in The Gujarat Agricultural Produce Markets Act, 1963
17. Chairman and Vice-Chairman of market committee.
- [(1) Every market committee shall elect one of its members who is an agriculturist, from the members of the classes specified in clauses (i) and (iii) of sub-section (1) of section 11, to be its Chairman and another member from the members of the classes specified in clauses (1), (ii) and (iii) of subsection (1) of section 11, to be its Vice-Chairman in such manner as may be prescribed.] [Substituted by Gujarat Act No. 14 of 2015, dated 10.4.2015.](2)The Chairman or Vice-Chairman may resign from office by tendering his resignation in writing to the market committee but it shall not take effect until it is accepted by the Director or on the expiry of sixty days from the date of tendering the resignation whichever event occurs earlier.(3)A temporary vacancy in the office of the Chairman or Vice-Chairman shall be filled in such manner as may be prescribed.(4)The Chairman and Vice-Chairman shall exercise such powers and perform such duties and hold office for such terms as may be prescribed.
