Section 44(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Notwithstanding anything contained in this Act or the rules the Chairman or the Vice- Chairman shall not preside over a meeting in which a motion of no-confidence is discussed against him but he shall have a right to speak and otherwise to take part in the proceedings of the market committee.[Provided that where a motion of no confidence is moved both against the Chairman and Vice-Chairman the Director of Agricultural Marketing or an officer authorised by him in this behalf shall preside over the meeting.] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]
