Section 49(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Every meeting shall be presided over by the Chairman or if he is absent or is disqualified to preside by the Vice-Chairman and if both the Chairman and Vice-Chairman are absent or disqualified to preside or if the Chairman is absent and there is no Vice-Chairman by such one of the members present in the meeting as may be chosen by the meeting to be the Chairman for the occasion. No quorum shall be necessary for choosing a member for presiding over a meeting for adjourning such meeting for want of quorum.
