Section 41(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Where a Chairman [or the Vice- Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] has to be elected on account of the vacancy occuring in the office of the Chairman [or the Vice- Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] the meeting for such election shall be convened by the prescribed officer and the election held in the manner specified in subsection (2).
