Section 17(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(4)If the motion of no confidence is not carried as aforesaid or if the meeting could not be held for want of quorum no notice of any subsequent motion expressing want of confidence in the same Chairman shall be made until the expiry of three months from the date of such meeting.Chapter-IV Conduct of Business and Powers and Duties or Market Committee
