Section 28 in Karnataka Agricultural Produce Marketing Act 1966
28. Casual vacancies.
- Where a vacancy occurs through the resignation removal or non-acceptance of office by a person elected or nominated to be a member or through such person becoming disqualified to be a member or through any election being set aside or through the death or otherwise previous to the expiry of his term of office the vacancy shall be filled up as soon as may be after the occurrence of the vacancy by the election or nomination as the case may be of a person thereto who shall hold office so long only as the member in whose place he is elected or nominated would have held the office if the vacancy had not occurred:Provided that if the vacancy of a member occurs within six months preceding the date on which the term of office of the members of the market committee expires the vacancy may be filled up by the market committee by co-option of a person qualified to be elected as a member in place of the member whose seat has become vacant.
