Section 19 in The Orissa Agricultural Produce Markets Act, 1956
19. Liability of member of Market Committee to removal from office.
(1)The State Government may, if they think fit, on the recommendation of a Market Committee supported by two-thirds of its total number of members, remove any member of such Committee elected or nominated under this Act if such member has, in the opinion of the State Government, been guilty of neglect or misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member :Provided that no resolution recommending the removal of any member shall be passed by the Market Committee unless the member to whom it relates, has been given a reasonable opportunity of showing cause why such recommendation should not be made.(2)The decision of the State Government under Sub-section (1) shall be final.
