Section 54(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)When during the term of a market committee the limit of the market area for which it is established are altered or the market area is divided into two or more separate market areas, the State Government may by order in writing dissolve the market committee and direct that a market committee be constituted for each market area as formed on account of such alteration. The members of the market committee so dissolved shall vacate their office from the date specified in the order.
