Section 16 in The Punjab Agricultural Produce Markets Act, 1961
16. Appointment of Chairman and Vice-Chairman.
- [(1) The State Government shall appoint a Chairman and a Vice-Chairman from amongst the members of the Committee :Provided that no official member of a Committee shall be entitled to be appointed its Chairman or Vice-Chairman.(2)The Committee may by a majority of two-thirds of total members, at a meeting specially convened for the purpose pass a resolution for the removal of any of the office bearer and any resolution so passed shall be subject to confirmation by the Board.] [Substituted vide Punjab Act No. 5 of 1996.]
