Section 48(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A market committee shall meet for the transaction of its business at least once in every month at the office of the market committee on such date and at such time as the Chairman may determine:Provided that the market committee may in special circumstances meet at any other place in the market area if by a resolution passed to that effect it directs that any meeting of the market committee shall be convened to meet at any place in the said area other than in the office of the market committee.
