Section 46(2) in The Gujarat Agricultural Produce Markets Act, 1963
(2)Upon the publication of a notification under sub-section (1) superseding a market committee the following consequences shall ensue, namely:-(i)all the members as well as the Chairman and Vice-Chairman of the market committee shall as from the date of such publication be deemed to have vacated their respective offices.(ii)The State Government may at its discretion, either order that a new market committee be constituted under Section 11 or make such arrangements for carrying out the functions of the market committee, as it may think fit; and(iii)all the assets vesting in the market committee shall, subject to all its liabilities, vest in the State Government.
