Section 57A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
57A. [ Power of State Government to postpone elections. [Inserted by M .P. Act No. 39 of 1974 (w.e.f. 12-5-1974).]
- [(1) If the State Government is of the opinion that circumstances exist which render it necessary, so to do, the State Government may, notwithstanding anything contained in this Act or the rules made thereunder, by notification, for reasons to be specified therein, postpone from time to time, the election of members of a Market Committee under sub-section (1) of Section 11, for such period not exceeding one year at a time as may be specified in such notification provided that the total period shall not exceed [three years and six months] in the aggregate.](2)On issue of the notification under sub-section (1), following consequences shall ensue, namely,-(a)no election shall be held during the period specified in the notification;(b)the election proceedings at whatever stage they may be shall stand abrogated; and(c)the deposits made by the candidates for the election as member shall be refunded to them.][Explanation.-For the purposes of this sub-section "election proceedings" means the process commencing from the date calling upon the constituencies to elect and ending with the declaration of the result of the election.] [Inserted by M.P. Act No. 26 of 1975 (w.e.f. 12-5-1974).]
