Section 20(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)Upon the publication of notification under Sub-section (1) superseding a Market Committee the following consequences shall ensue:(i)All the members as well as the Chairman of the Market Committee shall, as from the date of such publication, be deemed to have vacated their offices ;(ii)The State Government may, at its discretion by order, either constitute a new Market Committee under Section 6 or make such arrangements for the carrying out of 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 for purposes of the Act.
