Section 154A(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Not withstanding anything contained in this Act or any of the enactments repealed by sub-section (1) of section 154 or any other law,-(a)on the 19th day of July 1969 the term of office of the members of every market committee and of the Chairman and Vice-Chairman thereof continuing to function under clause (c) of the proviso to sub-section (1) of section 154 shall expire and with effect from the said date the powers conferred and the duties imposed on the market committee the chairman Vice-Chairman and any subcommittee or other body constituted by the market committee shall be exercised and performed by the Administrator referred to in the Explanation to this sub-section;(b)within a period of one year from the 19th day of July 1969 the market committees shall be constituted in accordance with the provisions of section 11;(c)the Administrator shall hold office until the date immediately preceding the date of the first meeting of the market committee constituted under section 11.Explanation. - For the purposes of this sub-section "the Administrator" means,-(i)the Deputy Commissioner in respect of a market committee of a market area the market yard of which is situated in the head quarters of the district;(ii)the Assistant Commissioner of the revenue sub-division in respect of a market committee of a market area the market yard of which is situated in the headquarters of the revenue sub-division other than the headquarters of the district;(iii)the Tahsildar of the taluk in respect of a market committee of a market area the market yard of which is situated in any place in such taluk other than the headquarters of the district or the headquarters of the revenue sub-division.
