Section 27(5) in The Rajasthan Agricultural Produce Markets Act, 1961
(5)A local authority to which the assets of a market committee have been transferred under sub-section (4) shall utilise such assets for such object in the area within its jurisdiction as the State Government considers to be for the benefit of the agriculturists in that area.[27A. Appointment of an Administrator. - (1) Notwithstanding anything contained in this Act or the rules, if at any time it appears to the Government that on account of a decision or order of a competent court, a market committee has not been validly constituted under this Act or that it is disabled from functioning or the term of the market committee has expired or if the total number of vacancies exceeds one-third of the total number of members of the elected market committee or the market committee is otherwise not competent to function, the Government may, by notification, cause all or any powers and duties of the market committee to be exercised and performed by such officer, in such manner and for such period and subject to such conditions as it may, by notification, direct.
