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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(11)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

(a)A motion of no-confidence may be moved by any member against the Chairman or the Vice-Chairman by giving notice in such form and to such authority as may be prescribed and such notice shall be supported by not less than one-third of the total number of members of the market committee, and such authority shall call within thirty days a meeting of the market committee to consider the motion and shall preside over such meeting.