Section 13(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(6)In the event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or removal or otherwise the Vice-Chairman if the office of the Vice-Chairman is also vacant then notwithstanding anything contained in this Act, such member of the Market Committee who is elected under clause (b) of sub-section (1) of Section 11, as the Collector may appoint shall exercise powers and perform the functions of the Chairman till the Chairman is duly elected.]
