Section 17(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)The Chairman and Vice-Chairman so [nominated by the State Government] [The word 'elected' omitted by Haryana Act 2 of 1989.] shall hold office only so long as the person in whose place he is [nominated by the State Government] [The word 'elected' omitted by Haryana Act No. 2 of 1989.] would have held office if the vacancy had not occurred.]
