Section 17(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)If any member of the market committee, -(a)becomes subject to any of the disqualifications mentioned in section 16; or(b)[ [other than an ex-officio member] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] absents himself for more than three consecutive ordinary meetings unless leave so to absent himself has been granted by the market committee,his seat shall be deemed to be or to have become as the case may be vacant and the same shall immediately be intimated to the member in writing by the market committee:]Provided that where an application is made by a member to the market committee for leave to absent himself and the market committee fails to inform the applicant of its decision on the application within a period of two months from the date of the application the leave applied for shall be deemed to have been granted by the market committee.
