Section 76(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Such officer not below the rank of a Deputy Collector as the State Government may by order appoint in this behalf shall report to the Collector on the following matters, namely,-(a)the assets and liabilities of the Market Committee of the original market area;(b)the apportionment of the assets and liabilities between the Market Committees of the new market areas;(c)the manner in which the existing officer, servants and other permanent employees of the Market Committee of the original market area should be absorbed by the Market Committees of the new market areas;(d)generally on all matters incidental, supplemental and consequential to the constitution of the Market Committees of the new market areas.
