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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(11)(b) in The Rajasthan Agricultural Produce Markets Act, 1961

(b)If the motion against the Chairman or the Vice-Chairman is carried by a majority of not less than two-thirds of the members of the market committee present and voting and by not less than 50% of its total membership, the Chairman or Vice-Chairman shall cease to hold office as such and vacate the same on and from the date on which such resolution is carried out. A notice to this effect shall be affixed by such authority on the notice board of the office of the market committee.