Section 6(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)(a)Where, for any reason, there is delay in the constitution or reconstitution of the market committee in accordance with the provisions of this Act, the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005.] [may nominate] [Substituted by Act No.5 of 2015.] a person or persons to manage the affairs of the market committee [until the market committee is reconstituted] [Substituted by Act No. 36 of 1998.].(b)The person or persons so [nominated] [Substituted by Act No.5 of 2015.] shall, subject to the control of the Government and to such instructions or directions as they may issue from time to time, exercise the powers, discharge the duties and perform the functions of the market committee and take all such action as may be required in the interests of the market committee.(c)The Government may fix the remuneration payable to the person or persons so [nominated] [Substituted by Act No.5 of 2015.]. The amount of such remuneration and other costs, if any, incurred in the management of the market committee shall be payable out of the Market Committee Fund.(d)The Government may at any time, and shall at the expiration of the period of [nomination] [Substituted by Act No.5 of 2015.] of person or persons so [nominated] [Substituted by Act No.5 of 2015.], arrange for the constitution or reconstitution of the market committee in accordance with the provisions of this Act. The person or persons so [nominated] [Substituted by Act No.5 of 2015.] shall cease to manage the affairs of the market committee on such constitution or reconstitution.]
