Section 127(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)If in the opinion of the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] a market committee is not competent to perform or persistently makes default in performing the duties imposed on it by or under this Act or abuses its powers or willfully disregards any orders issued by the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] or any officer duly [authorised by it] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] in this behalf arising out of audit of accounts of the market committee or inspection of the office and work thereof the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] may after giving the committee an opportunity of rendering an explanation by notification with reasons therefor suspersede such market committee for such period as may be specified in the notification;
