Section 46A in The Gujarat Agricultural Produce Markets Act, 1963
46A. [ Powers and duties of market committee not validly constituted to be performed by Administrator appointed by Government. [Section 46A inserted by the Gujarat Agricultural Produce Markets (Amendment) Act, 1990 (Gujarat 10 of 1990), dated 31st July 1990.]
(1)Notwithstanding anything contained in this Act or rules or by-laws made thereunder, if at any time it appears to the State Government that a market committee has not been validly constituted under this Act, the State Government may, by notification in the Official Gazette, make a declaration to that effect and thereupon exercise the powers conferred on it under sub-section (5) of section 11 as if the term of the market committee had expired on the date of such declaration.(2)On the issue of such notification, all the members as well as the Chairman and Vice-Chairman of the market committee shall be deemed to have vacated their respective, offices and the market committee shall be reconstituted before the expiry of period specified in the order under clause (a) of sub-section (5) of section 11.(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.]
