Section 34 in The Rajasthan Agricultural Produce Markets Rules, 1963
34. Term of office and casual vacancy in the office of the Chairman or the Vice-Chairman.
(1)Any person elected as Chairman or Vice-Chairman shall hold office for [five years] [Substituted in place of 'three years' by Notification No. F. 7(18)-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, p. 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/P. 95/H. 39.] from the date of his election as Chairman or Vice-Chairman as the case may be or for the duration of the market committee except in case of the Chairman and Vice-Chairman of the first nominated market committee referred to in sub-section (3) of section 7.(2)In the event of the expiry of the term of office of the Chairman or the Chairman dying, resigning or ceasing to hold office for any reason before the expiry of his term of office, the Collector or any other person authorised by him in this behalf shall call a meeting of the market committee to elect another person as Chairman. The Collector or the person authorised by him, shall preside over stitch meeting but shall not vote. Every Chairman elected under this sub-rule to fill a casual vacancy shall hold office so long as the Chairman in whose place he is elected, would have held it if the vacancy had not occurred.(3)In the event of the expiry of the term of office of the Vice-Chairman or the Vice-Chairman dying, resigning or ceasing to hold the office for any reason before the expiry of his term of office, the Chairman shall call a meeting of the market committee to elect another person as Vice-Chairman. The Chairman shall preside over such meeting and shall be entitled to vote. Every Vice-Chairman elected under this sub-rule to fill a casual vacancy shall hold office so long as the Vice-Chairman in whose place he is elected would have held it if the vacancy had not occurred :Provided that when the offices of the Chairman is vacant, the Vice-Chairman shall perform the functions of the Chairman till a new Chairman is elected:Provided further that when both the offices of the Chairman and Vice-Chairman are vacant or when neither of them is able to perform the functions of a Chairman, any person appointed by the [Director] [Substituted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975 and again by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] shall perform such functions till a new Chairman or Vice-Chairman is elected.(4)Subject to the provisions of sub-rules (2) and (3) the provisions of Rule 32 shall so far as may, apply to the election of a Chairman or Vice-Chairman under sub-rule (2) or (3) as the case may be.
