Section 13 in The Gujarat Agricultural Produce Markets Act, 1963
13. Liability of members of market committee to removal from office.
- [(i)] [Renumbered '(1)' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] The Director may, [***] [Deleted 'on the recommendation of the market committee supported by atleast two-thirds of the whole number of members' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] by an order remove any member of the market committee elected or nominated under this Act, if after holding such inquiry as he may deem fit, the Director is of the opinion that such member has been guilty of neglect or misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member :[***] [Deleted 'first proviso' by Gujarat Act No. 14 of 2015, dated 10.4.2015.]Provided further that no order for removal of the member shall be passed by the Director unless the member has been given a reasonable opportunity of being heard.(ii)[ A member, if removed under clause (i), shall be disqualified to be eligible for becoming a member of the same market committee for a period of six years.] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.](2)A member so removed may, within 30 days of the date of communication thereof to him, make an appeal to the State Government.(3)The decision of the State Government on appeal made under sub-section (2) and subject thereto, the decision of the Director under sub-section (1), shall be final.
