Section 43 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
43. Election of Chairman and Vice-Chairman and procedure for election.
(1)Within thirty days of the publication of the names under Section 40, the first meeting of the Marketing Committee shall be convened by the Director for the election of the Chairman and Vice-Chairman.(2)Such a meeting shall be presided over by the Director or any person authorised by him in his behalf.(3)The presiding authority shall have the same powers as the Chairman, while presiding over a meeting of the Marketing Committee, but shall not have the right to vote.(4)If, at the election of the Chairman or of the Vice-Chairman, there is an equality of votes, the result of the election shall be decided by lot to be drawn in the presence of the person presiding over the meeting and in such manner as he may determine.(5)In the event of a dispute arising as to the validity of election of the Chairman or the Vice-Chairman, the Director if he is the presiding officer, shall decide the dispute himself, and, in any other case, the person presiding shall refer the dispute to the Director for decision and the decision of the Director, subject to an appeal to the Government, shall be final, and no suit or other proceeding shall lie in any court in respect of any such decision.(6)If the first meeting referred to in sub-section (1) cannot, for any reason, be held within the said period of thirty days, the Director shall report the fact to the Government stating the reasons for the failure to hold the meeting and shall act according to the directions of Government issued in that behalf.
