Section 15(1) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(1)If, in the opinion of the [Commissioner] [This word was substituted for the words 'State Government' by Bombay VIII of 1958, Schedule.] a market committee is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act, or exceeds or abuses its powers, the [Commissioner with the pervious approval of the] [These words were inserted by Bombay VIII of 1958, Schedule.] State Government may, after giving such committee an opportunity for explanation, by an order published in the Official Gazette, declare such committee to be incompetent or to be in default or to have exceeded or abused its powers, as the case may be, and may supersede it [and report the fact of such supersession to the State Government] [The words 'and report the facts of such supersession to the State Government' were added by Bombay VIII of 1958, Schedule.],
