(2)[ If the Chairman or Vice-Chairman acting as Chairman is not available for reason of long absence or if the requisition of members has been received for calling meeting for no confidence against the Chairman or Vice-Chairman, the meeting may be convened with approval of District Mandi Officer by the Secretary, Market Committee, giving at least seven days notice.Explanation:- The following shall be instances of long absence :-(a)absence from the country for a period of one month or above; or(b)absence from the State for a period of one month or above; or(c)failure to attend office of Market Committee for 15 days continuously.
