Section 37 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
37. Effect of dissolution of market committee
. (1) When a market committee stands dissolved under sub-section (4) of section 3, the Director shall depute an officer not below the rank of a Deputy Director to make an inventory and takeover charge of the unexpended balance of the market committee fund and other properties and liabilities of the dissolved market committee, and all bank accounts, securities, advances and properties and interests standing in the name of the dissolved market committee shall thereupon be controlled by such officer Recording to instructions issued by the Director from time to time.(2)The value of the property of the dissolved market committee vesting in the State Government under clause (b) of sub-section (4) of section 3 shall be the book value of the property according to the last audited Balance Sheet of the market committee, subject to up-to-date provision of depreciation at rate recognised under the Income Tax law, but where no such Balance Sheet is available the value determined by the State Government shall be final.
