Section 31(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)In case of emergency, the executive committee may decide issues requiring approval of the Marketing Committee. However, such decisions shall be approved by the Marketing Committee within forty-five days from the date such decisions are taken. Failure in doing so or in the event of disapproval of such decisions by the marketing committee, such decision shall stand null and void, so however, that any such disapproval shall be without prejudice- to the validity of anything previously done under that decision:Provided that if the Marketing Committee makes any modifications in such decision, the decision shall have effect only in such modified form from the date of such modification.
