Section 109 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
109. Consequence of supersession of Market Committee.
- Upon publication of the notification superseding a Market Committee under section 108, the following consequences shall ensue:(i)The Chairperson, Vice-chairperson and all the Member of the Market Committee shall, as with effect from the date of publication of the notification, be deemed to have vacated their offices.(ii)The State Government or the Director shall direct that the steps be taken for constitution of a new Market Committee under section 17 and till such time as a new Market Committee under Section 17 is constituted as aforesaid, the Director shall make such arrangements for carrying out the functions of the Market Committee as he may deem fit for the period not exceeding six months and may, for that purpose, direct that all the functions, powers and duties of the Market Committee and its Chairperson, under this Act, shall be performed, exercised and discharged by such person or authority as the Director may appoint in this behalf and such person or authority shall be deemed to be the Market Committee or Chairperson, as the case may be.
