Section 127 in Karnataka Agricultural Produce Marketing Act 1966
127. Supersession of market committee.
(1)If in the opinion of the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] a market committee is not competent to perform or persistently makes default in performing the duties imposed on it by or under this Act or abuses its powers or willfully disregards any orders issued by the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] or any officer duly [authorised by it] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] in this behalf arising out of audit of accounts of the market committee or inspection of the office and work thereof the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] may after giving the committee an opportunity of rendering an explanation by notification with reasons therefor suspersede such market committee for such period as may be specified in the notification;(2)When a market committee is superseded by notification under subsection (1) the following consequences shall ensue: -(i)all the members of the market committee shall on such date as may be specified in the notification be deemed to have vacated their offices;(ii)during the period of supersession of the market committee all powers and duties conferred and imposed on the market committee by or under this Act or any other law shall be exercised and performed by such officer as the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] may from time to time appoint in that behalf;(iii)all property vested in the market committee shall until it is reconstituted vest in the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991].(3)If after inquiry made the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] so directs by notification then notwithstanding the term of the members of the superseded market committee the period of supersession with all the consequences aforesaid shall from time to time be continued until such date as may be fixed by the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] for reconstitution of the market committee.(4)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
