Section 54 in The Gujarat Agricultural Produce Markets Act, 1963
54. Power of State Government to dissolve and constitute market committee on alteration of limits of market.
(1)When during the term of a market committee the limit of the market area for which it is established are altered or the market area is divided into two or more separate market areas, the State Government may by order in writing dissolve the market committee and direct that a market committee be constituted for each market area as formed on account of such alteration. The members of the market committee so dissolved shall vacate their office from the date specified in the order.(2)A new market committee constituted under the provisions of sub-section (1) shall consist of members nominated by the State Government and its Chairman and Vice-Chairman shall be elected in the manner provided in this Act. The member shall, so far as in the opinion of the State Government may be practicable, be persons who were members of the dissolved market committee.(3)The members of such new market committee shall hold office for such period not exceeding two years as the State Government shall by order in writing specify.(4)On the expiry of the period of office of the members of a market committee under sub-section (3), the market committee shall be reconstituted in the manner provided in Section 11.
