Section 17(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)A motion of no confidence may be moved against the Chairman at a meeting specially convened for the purpose under sub-section (2) and if the motion is carried by a majority of not less two-third of the members present and voting and if such majority is more than one half of the total number of members constituting the market committee for the time-being the chairman against whom such motion is passed, shall case to hold his office with effect from the date immediately next after the date on which such motion is passed.
