Section 14(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)If for any reason any persons, co-operative society or its managing committee or a Panchayat Samiti or local authority fails to elect any members, the Director shall give notice in writing to them requiring them to elect members within one month from the date of the notice; and on the failure again to elect members within the aforesaid period, the Director shall appoint on behalf of such persons, co-operative society, committee, Panchayat Samiti or the local authority the required number of persons who are qualified to be elected under sub-section (1) or (1A) of section 13.
