Section 81 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
81. Powers of the Director to prohibit execution or further execution of resolution passed or order made by the committee.
(1)The Director may, or its own motion or on report or complaints received, by order prohibit the execution or further execution of a resolution passed or order made by the committee or its Chairman or any of its officers or servant, if it is of the opinion that such resolution or order is prejudicial to the public interest, or is likely to hinder efficient running of business in any market areas, principal market yard or sub-market yard or is against provision of this Act or the rules or bye-lays made thereunder.(2)Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the committee, if so required by the Director, to take any action which the committee would have been entitled to take if the resolution or order had never been made or passed and which is necessary for preventing the Chairman or any of its officers or servants from doing or continuing to do anything under the resolution or order.
