Section 48(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)Notwithstanding anything contained in this Act or any Rules or Bye-laws made thereunder, the Director/Managing Director may, subject to the conditions specified in sub-section (4), transfer on deputation any officer or servant of any Market Committee carrying a maximum scale of pay as may be prescribed to any other Market Committee of the Revenue Division and it shall not be necessary for the Director/ Managing Director to consult either the Market Committee or the officer or servant concerned before passing an order of transfer on deputation under this sub-section.
