Section 93(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)The Chairman or Vice-Chairman, if he wants to remain absent from any meeting of the Market Committee, or for a period not exceeding thirty days in the aggregate in a year shall, on or before the date fixed for that meeting or as the case may be, at any time before the date of the leave asked for, apply to the Committee for leave [* * *] [The words 'stating the reasons for which the leave is required' were deleted vide G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971.].
