Section 50 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
50. Inspection of Markets and enquiry into the affairs of the Committee.
(1)The Managing Director of the Board may(a)Inspect or cause to be inspected the accounts and offices of the committee.(b)Hold inquiry into the affairs of a committee.(c)Call from a committees return, statement, accounts or reports which he may think fit to require such committee to furnish.(d)Require the committee to take into consideration(i)Any objection on the ground of illegality, inexpediency, impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or(ii)Any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.(2)When the affairs of a market are investigated under this section or the proceedings of any committee are examined by the Managing Director of the Board under section 52, the Chairman, Secretary and all other officers and servants and members of such committee shall furnish such information in their possession in regard to the affairs or proceedings of the committee as the Managing Director of the Board or other officer authorized, as the case may be, may require.(3)An officer investigating the affairs of a committee under sub-section (1) or the State Government examining the proceedings of any committee under section 51 shall have the power to summon and enforce the attendance of officers or members of the committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908. Where the Managing Director of the board has reason to believe that the books and records of a committee are likely to be tempered with or destroyed or the funds or property of a committee are likely to be misappropriated or misapplied, the Managing Director of the Board may issue orders directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the committee and the officer or officers of the committee responsible for the custody of such books, records, funds, and property shall give delivery thereof to the person so authorized.
