Section 30(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ Notwithstanding anything contained in this Act or any rules or bye-laws made thereunder, the [Managing Director] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] may, subject to the conditions specified in sub-section (4), transfer on deputation any officer or servant of any Market Committee carrying a maximum scale of pay exceeding rupees six hundred to any other Market Committee of the Revenue Division and it shall not be necessary for the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] to consult either the Market Committee or the officer or servant concerned before passing an order of transfer on deputation under this sub-section.
