Section 8(2) in The Assam Agricultural Produce Market Act, 1972
(2)Notwithstanding anything contained in sub-section (1), on the failure of any organisation, person or authority to elect any member under sub-section (1) within a period of three months from the date of the occurrence of the vacancy, the Director shall give notice in writing to the organisation, person or authority concerned to elect the member within a month from the date of such notice and on the failure of the organisation, person or authority to elect a member within the said period, the Director shall nominate of the market committee.
