Section 10(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)The Officer-in-Charge appointed under sub-section (1) shall, notwithstanding the expiration of his term thereunder, continue to hold office or function till the date appointed for the first general meeting under [sub-section (1) of Section 13] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] of the newly constituted Market Committee.
