Section 56(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ When a Market Committee has been superseded the [Managing Director] [Substituted by M.P. Act No. 8 of 1994 (w.e.f. 16-1-1994).] may, by an order, appoint a person to be called the Officer-in-Charge, to carry out the functions and exercise the powers of the Market Committee and transfer to such Officer-in-Charge the assets and liabilities of the superseded Market Committee as on the date of such transfer :] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]Provided that in the event of death or resignation or leave or suspension of the Officer-in-Charge, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled in, as soon as may be, by appointment of a person thereto by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] and until such appointment is made a person nominated by the Collector shall act as Officer-in-Charge.
