Section 106(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)On his own motion, the Managing Director or any officer authorized by him, or on ,direction of State Government or Director, may -(a)inspect or cause to be inspected the account and offices of Market Committee ;(b)hold enquiry into the affairs of a Market Committee;(c)call from a 1y return, statement, accounts or reports which he may think fit to require such committee to furnish;(d)require a market Committee to take into consideration-(i)any objection on the ground of illegality or inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be d one or is being done by or on behalf of such committee; or(ii)any information he is able to furnish and which appears, to him to necessitate the doing of a certain thing by such committee; and(iii)to make written reply to him within a reasonable time stating the reason for doing or not doing such thing.(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.
