Section 55(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)The State Government may, either suo motu or on the recommendation of the Authority by an order published in the Official Gazette, supersede a committee if in the opinion of the State Governments, -(i)it is not competent to perform duties imposed upon it by or under this Act or any other law for the time being in force; or(ii)it persistently makes default in the performance of such duties, or in complying with the lawful directions (including those arising out of audit of accounts of the committee or inspection of the office and work thereof) and orders issued by the State Government, the Authority, the Metropolitan Commissioner or any other officer empowered by the State Government or by the Metropolitan Commissioner to issue such directions or orders to the committee; or(iii)it exceeds or abuses its powers; or(iv)the financial position and credit of the committee is seriously threatened; or(v)it is necessary or expedient for any other reason which may be considered sufficient by the State Government;Provided that, no such order shall be issued by the State Government without giving the committee an opportunity or rendering an explanation.
