Section 26 in Jharkhand Agricultural Produce Markets Act, 2000
26. Appeal against order passed by Chairman.
- An officer or servant of the Market Committee appointed under sub-section (4) of section 20 considering himself aggrieved by any order of discharge, removal or dismissal passed by the Chairman may [appeal to the Managing Director of the Board] [Substituted by Act 60 of 1982.] which may thereupon, affirm, modify or set aside any such order or pass such other order as it thinks fit.
