Section 32 in Jharkhand Agricultural Produce Markets Act, 2000
32. Supersession of Market Committee.
- If in the opinion of the Jharkhand Government a Market Committee is not competent to perform, or persistently makes default in performing, the duties imposed on it by or under this Act or exceeds or abuses its powers, the Jharkhand Government may, by notification supersede such Market Committee :Provided that before issuing a notification under this section, the Jharkhand Government shall give a reasonable opportunity to the Market Committee for showing cause why it should not be superseded and shall consider the explanations and objections, if any of the Market Committee.
