Section 74 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
74. Inspection of Marketing and Inquiry into affairs of Market Committees.
(1)The Director may,-(a)inspect or cause to be inspected the accounts and offices of market committees;(b)hold enquiry into the affairs of a market committee;(c)call for from a market Committee return, statement of accounts or reports which he may think fit to require such Committee to furnish;(d)require a market Committee to take into consideration-(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of any thing which is about to be done or is being done by or on behalf of such Committee; or(ii)any information he is able to furnish and which appears to him to necessitate the doing of certain thing by such Committees;(iii)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.(2)When an affair of a Market Committee is investigated under this section or the proceedings of a market committee are examined by the Director under section 80, the Chairman, Secretary and all other officers and servants and members of such committee shall furnish such information in their possession in regard to the affair or proceeding of the market committee as the Director, or the officer authorized, as the case may be. may require.(3)An officer investigating the affairs of a market committee under sub-section (1) or the Government examining the proceeding of any market committee under this Act shall have the power to summon and enforce the attendance of officers or members of the market committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a civil court by the Code of Civil Procedure, Samvat 1977.(4)Where the Director has reason to believe that the books and records of a market committee are likely to be tampered with or destroyed or the funds or property of a market committee are likely to be misappropriated or misapplied, the Director may issue order directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the market committee and the officer or officers of the market committee responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorized.
