Section 15(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(4)The meeting convened for selection of the Chairman shall be presided over by the Director or any officer authorised by him in this behalf. The Director or such officer, when presiding over the meeting, shall have the same powers as the Chairman when presiding over a meeting of the market committee, but shall not have the right to vote.
