Section 128(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)If in the course of an inquiry or an inspection under section 123 or in the course of an audit under the rules it is found that any person who is or was a member of a market committee or of the Board or who is or has at any time been an officer or an employee of a market committee or Board has made any payment contrary to this Act the rules the regulations or the bye-laws or has caused any deficiency in the assets of the market committee or Board by breach of trust or willful negligence or has misappropriated or fraudulently retained any money or other property belonging to the said market committee or the Board the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may himself inquire or direct any subordinate officer authorised by him by an order in writing in this behalf to inquire into the conduct of such person.
