Section 11(5) in The Gujarat Agricultural Produce Markets Act, 1963
(5)[ (a) Where the term of office of a market committee has expired, the State Government shall, by order published in the Official Gazette, direct that -(i)such person as may be appointed by the State Government from time to time shall be the Administrator to manage the affairs of the market committee, during the period beginning with the date specified in the order and ending on the day immediately preceding the date of the first general meeting of the market committee as reconstituted on the expiry of the term of the market committee (hereinafter in this sub-section referred to as "the said period");(ii)the market committee shall be reconstituted within such period not exceeding one year in the aggregate as may be specified in the order.(b)During the said period, all powers, functions and duties of the market committee under this Act shall be exercised and performed by the Administrator.(c)The Administrator may by an order in writing delegate any of the powers, functions and duties to be exercised or performed by him under clause (b) to any officer for the time being employed by the market committee.(d)The Administrator shall receive such remuneration from the Market Committee Fund as the State Government may from time to time by general or special order determine.]
