Section 22(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)Such meeting shall be presided over by the Collector, the District Deputy Registrar or the authorized officer. The Collector, the District Deputy Registrar or such authorized officer shall, when presiding over the meeting, have the same powers as the Chairman when presiding over a meeting of the Market Committee has, but shall not have the right to vote.
