Section 52 in The Assam Agricultural Produce Market Act, 1972
52. Power of State Government to call for proceedings of Market Committees and to pass orders thereon.
(1)The State Government may at any time call for and examine the proceedings of the Board or any market committee for the purpose of satisfying itself, as to the legality or propriety of any decision or order passed by the Board or market committee under the rules. If in any case, it appears to the State Government that any decision or order or proceedings so called for should be modified, annulled or revised the State Government may pass such order thereon as it may think fit.(2)The State Government may, by general or special order delegate to the Director all or any of the powers conferred upon it by this section.
