Section 6A in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
6A. Power of Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] to suspend the Chairman of the Market Committee.
- If the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] are of the opinion that the Chairman of the Market Committee willfully omitted or refused to carry out the orders of the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] for the proper working of the Market Committee or abused his position or the powers vested with him, and that the further continuance of such person in office would be detrimental to the interests of the Market Committee or the inhabitants of the market, the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] may, by order, suspend the chairman of the market committee form office for a period not exceeding three months pending investigation into the said charges and action thereto under the foregoing provision of this Section.Provided that it shall be competent for the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] to extend from time to time, the period of suspension for such further period not exceeding three months, so however, that the total period of suspension shall not exceed six months.
