Section 38(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)The [Managing Director of the Board] [Substituted by Act 60 of 1982.] may, at any time, call for and examine the proceedings of any Market Committee for the purposes of satisfying himself as to the legality of any decision or order passed by the Market Committee and he may after giving an opportunity to the Market Committee to be heard pass order thereon as he thinks fit.
