Section 54(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)The [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may,-(a)inspect or cause to be inspected the accounts and offices of the Market Committee;(b)hold inquiry into the affairs of a Market Committee;(c)call for from a Market Committee return, statement, accounts or reports which he may think fit to require such committee to furnish;(d)require a Market Committee to take into consideration-(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.
