Section 38(1) in The Assam Agricultural Produce Market Act, 1972
(1)When an order of supersession shall have been passed under the last preceding section the following consequences shall ensue-(a)all the members as well as the Chairman and the Vice-Chairman of the market committee shall from the date of such publication, vacate their offices;(b)all the powers and duties which under the Act may be exercised and performed by the committee, whether at a meeting or otherwise, shall, during the period of supersession, be exercised and performed by the Chairman appointed by the State Government or by such person as the State Government may direct;(c)all assists vested in such committee shall, during the period of supersession, vest in the State Government subject to all its liabilities.
