Section 6(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(3)(a)Where, for any reason, there is delay in the constitution 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, dated 24.10.2005.] may appoint a person or persons to manage the affairs of the market committee until the market committee is re-constituted.(b)The person or persons so appointed shall, subject to the control of the Government and to such instructions or(c)The Government may fix the remuneration payable to the person or persons so appointed. 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 appointment of person or persons so appointed, arrange for the constitution or reconstitution of the market committee in accordance with the provisions of this Act. The person or persons so appointed shall cease to manage the affairs of the market committee on such constitution or reconstitution.
