Section 44(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A motion of no-confidence may be moved by any member against the Chairman or the Vice- Chairman after giving such notice as may be prescribed and such notice shall be supported [by not less than fifty percent] [Substituted by Act 18 of 2010 w.e.f.16.04.2010] of the total number of members of the market committee. If a meeting for consideration of the no confidence motion is not directed by the Chairman to be convened [within fifteen days from the date of the notice the secretary of the market committee shall convene such meeting under the chairmanship of the Tahsildar of the concerned taluk where the office of the market committee is situated] [Substituted by Act 23 of 2007 w.e.f. 16.8.2007].[Provided that a motion of no confidence shall not be moved within a period of [six months] [Inserted by Act 29 of 1987 w.e.f. 10.8.1987] after the failure of a similar motion of no confidence moved earlier.][provided further that a motion of no- confidence shall not be moved within a period of six months from the date of assuming the office of the Chairman or the Vice Chairman as the case may be] [Inserted by Act 18 of 2010 w.e.f.16.04.2010]
