Section 24 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
24. Leave of absence of Chairperson and Vice-Chairperson and consequences of absence without leave.
(1)Subject to the Rules made in this behalf, every Chairperson and every Vice-Chairperson or officiating as Chairperson/ Vice Chairperson, who absents himself from three consecutive meetings of the committee, without leave of the Minister, in-charge of agricultural marketing committee, shall cease to be the Chairperson on and from the date on which the such third meeting is held.(2)Subject to the provisions of sub-section (1), every Vice-Chairperson, who absents himself from three consecutive meetings of the committee, without leave of the Chairperson, shall cease to be the Vice-Chairperson on and from the date on which the such third meeting is held.(3)Leave under sub-section (1) or (2) shall not be granted for six consecutive meetings of the Market Committee. Whenever such leave in extreme exigencies as prescribed is granted to the Chairperson or Vice-Chairperson, the Market Committee shall elect such eligible members to discharge the duties and functions as Chairperson and Vice-Chairperson of the Market Committee, as may be prescribed.
