Section 13(12) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(12)[ Notwithstanding anything contained in the above provisions of this section, the State Government may appoint, by notification the Collector of concerning district by name or by office "as Administrator" with prospective or retrospective effect, as it may think fit, for a period of six months for one time and not exceeding total two years or until the constitution of an elected Mandi Samiti, whichever is earlier, in relation to the existing market area on the date of such completing of the tenure of that Mandi Samiti subject to the following provisions; namely :-(a)except as provided in clause (b), all powers, functions and duties of a Market Committee shall be exercised, performed and discharged by the Administrator to be nominated by the State Government;(b)the Administrator shall not transfer or acquire any immovable property without prior permission of the State Government;(c)the State Government may from time to time by notification make such incidental and consequential provisions, prescribing the manner in which the Administrator shall exercise its powers under this sub-section;(d)every notification issued under this sub-section shall, as soon as may be after it is issued, be laid before the State Legislative Assembly.]
