Section 15 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
15. Supersession of market committee.
(1)If, in the opinion of the [Commissioner] [This word was substituted for the words 'State Government' by Bombay VIII of 1958, Schedule.] a market committee is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act, or exceeds or abuses its powers, the [Commissioner with the pervious approval of the] [These words were inserted by Bombay VIII of 1958, Schedule.] State Government may, after giving such committee an opportunity for explanation, by an order published in the Official Gazette, declare such committee to be incompetent or to be in default or to have exceeded or abused its powers, as the case may be, and may supersede it [and report the fact of such supersession to the State Government] [The words 'and report the facts of such supersession to the State Government' were added by Bombay VIII of 1958, Schedule.],(2)When a market committee has been superseded, all members of the committee shall as from the date of the order, vacate their offices as members.(3)When a market committee has been superseded, all property and rights vested in it shall, subject to all charges and liabilities affecting the same, [vest in] [These words were substituted for the words 'vest in Government' by Adaptation of Laws Order, 1937.] [the State Government] [These words were substituted for the words 'His Majesty for the purposes of the Province' by Adaptation of Laws Order, 1950.] ;Provided that, if no new committee is constituted for a market under section 4, all property that shall remain after the satisfaction of all debts and liabilities of the superseded market committee shall vest in the local authority of the area in which the market is situated for the purpose of any object of public utility in the said area.
