Section 58(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)If, in the course of inquiry or inspection under Section 54 or in the course of audit under this Act it is found that any person who is or was entrusted with the management of a Market Committee or [any deceased, past or present Chairman, Vice-Chairman, Member, Officer-in-Charge of Market Committee, Secretary or any other officer or employee, of Market Committee or an officer of the State Government] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] has made or directed by assenting or concurring or participating in any affirmative vote or proceeding related thereto, any payment or application of any money or other property belonging to or under the control of, such committee to any purpose contrary to the provisions of this Act or rule or bye-laws made thereunder or has caused any deficiency or loss by gross negligence or misconduct or has misappropriated or fraudulently retained any money or other property belonging to the Market Committee, the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, on his own motion or on the application of the Market Committee, enquire himself or direct any officer subordinate to him duly authorised by him by an order in writing in this behalf to enquire into the conduct of such person [within two years of the date of report of audit, enquiry or inspection, as the case may be.] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
