Section 10(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)(a)Save as otherwise provided in this Act [but subject to the pleasure of the State Government] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] the members of the first market committee shall hold office for a period of two years from the date of notification under sub-section (1):Provided that the State Government may by notification extend the term of office of the members by such period or periods not exceeding [two years] [Substituted by Act 8 of 2001 w.e.f. 24.1.2001] in the aggregate.(b)[ A person who is nominated as a member under [clause (iv) or (v)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] of sub-section (1) shall hold office so long only as he continues to be the member of the [Co-operative Marketing Society or Agricultural Co-operative Processing Society] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991].](c)In the event of a vacancy occurring on account of death resignation or otherwise the vacancy shall be filled by nomination by the State Government and the person nominated shall hold office so long only as the member in whose place he is nominated would have held it if the vacancy had not occurred.This Section and Section 11 63(2) and 75 were amended new section 77A was inserted and section 78 was substituted by Act 16 of 1998 but the said amendments are not yet brought into force. The text of the amendment etc. made is at the end of the Act.
