Section 32 in The Bihar Agricultural Produce Markets Act, 1960
32. Supersession of Market Committee.
- If in the opinion of the Chief Commissioner a Market Committee is not competent to perform, or persistently makes default in performing, the duties imposed on it by or under this Act or exceeds or abuses its powers, the Chief Commissioner may, by notification, supersede such Market Committee:Provided that before issuing a notification under this section, the Chief Commissioner shall give a reasonable opportunity to the Market Committee for showing cause why it should not be superseded and shall consider the explanations and objection, if any, of the Market Committee.
