Section 46A(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)Where a market committee, after it's being liable to be reconstituted by reason of the expiry of its term or otherwise under the provisions of this Act continues to function as before and the members as well as the Chairman and Vice-Chairman of the market committee continue to hold their office, it shall be lawful for the State Government to take action under sub-section (1) in respect of such market committee as if it were the market committee not validly constituted under this Act.]
