Section 30(1) in The Assam Agricultural Produce Market Act, 1972
(1)The State Government may, on the recommendations of the market committee supported by at least two-third of the total members or on the recommendations of the Director remove any member of the market committee, elected or nominated under this Act, if such a member has, in the opinion of the State Government, been guilty of misconduct in the discharge of his duties, or has become incapable of performing his duties as a member :Provided that no recommendations shall be made by the market committee or the Director unless the member has been given a reasonable opportunity of showing cause why such recommendation should not be made;Provided further that no order for removal of any member shall be passed by the State Government unless the member has been given a reasonable opportunity of showing cause why such order should not be passed.
