Section 38(2) in The Assam Agricultural Produce Market Act, 1972
(2)On the expiration of the period of supersession specified in the order, the State Government may-(a)extend the period of supersession for such further term as may be considered necessary but not exceeding a period of one year at a time; or(b)reconstitute the market committee and in that case the persons who vacated their office under Clause (a) of sub-section (1) shall not be deemed disqualified for election or nomination, as the case may be :Provided that the State Government may, at any time before the expiration of the period of supersession, take action under Clause (b) of this sub-section.
