Section 13A in The Gujarat Agricultural Produce Markets Act, 1963
13A. [ Disqualification of a member of market committee. [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
- In case where a member of the market committee who is sued under section 50 and is found guilty of misapplication of its money, he shall cease to be a member of such market committee and shall be disqualified for a period of six years for being a member of that committee.] [Sub-section (5) added by the Gujarat Agricultural Produce Markets (Amendment) Act, 1990 (Gujarat 10 of 1990), dated 31st July 1990.]
