Section 65(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(3)The State Marketing Officer may suspend any member or Chairman or Vice-Chairman of the Marketing Board, who has been served with the notice under sub-sections (1) and (2) or against whom any complaint has been received or who commits irregularities for a period from the date of issue of notice or of receipt of complaint or from the date of noticing of irregularities by the State Marketing Officer till the final decision is taken in the case.
