Section 56(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)If in the course of enquiry or inspection under section 53 or in the course of audit under this Act, it is found that any person who is or was entrusted with the management of the Board or the Committee, as the case may be, or any deceased, past or present Chairman, Vice-Chairman, member or any other officer or employee of the Board or the Committee or an officer of the State Government 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, rules 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 Board or the Committee, the Managing Director of the Board may, on his own motion or on an application, enquiry himself or direct any officer subordinate to him duly authorized by him by an order in writing in this behalf to enquiry into the conduct of such person.
