Section 28(3) in The Orissa Agricultural Produce Markets Act, 1956
(3)Notwithstanding anything contained in this Act or the rules, regulations or bye-laws made thereunder, if the Director considers that an amendment, alteration or rescission of any provision of the bye-laws or adoption of any new bye-laws is necessary or desirable in the interest of a Market Committee he may, by an order in writing to be served on the Market Committee, direct to make such amendment, alteration or rescission of such provision or provisions or adoption of any new bye-laws within such time as may be specified in such order.
