Section 37 in The Bihar Agricultural Produce Markets Act, 1960
37. Power of the Chief Commissioner to make arrangements for the performance of the duties and functions of the Committee and the Chairman in certain case.
- Where the Market Committee is unable or not competent due to any order or decision of a court or any other cause to perform the duties imposed by or under this Act, the Chief Commissioner shall make such arrangements as he deems fit for the performance of the duties and functions of such Market Committee and of the Chairman of the Committee.
