Section 3(9) in The Assam Agricultural Produce Market Act, 1972
(9)The State Government shall exercise superintendence and control over the Board and its employees and may call for such information as it may deem necessary and in the event of its being satisfied that the Board is not functioning properly or is abusing, its powers or is guilty of corruption or mis-management, it may supersede the Board and, till such time as a new Board is constituted, shall make such arrangements for the exercise of the functions of the Board as it may think fit:Provided that the new Board shall be constituted within six months from the date of its supersession.
