Section 57(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Where a Market Committee stands dissolved under [proviso to sub-section (2) of Section 13] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], the following consequences shall ensue, namely,-(a)all the members as well as the Chairman and Vice-Chairman of the Market Committee shall, as from the date of dissolution of such Market Committee under the said sub-section, be deemed to have vacated their offices;(b)all powers and duties of the Market Committee under this Act, shall, subject to the control of the [Managing Director] [Substituted by M.P: Act No. 27 of 1997 (w.e.f. 15-6-1997).], be exercised and performed by a person to be called the Officer-in-Charge as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, by order appoint in that behalf :Provided that in the event of death, resignation, leave or suspension of the Officer-in-Charge a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled in as soon as may be, by appointment of a person thereto by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] and until such appointment is made a person nominated by the Collector shall act as officer-in-Charge;(c)all property vested in the Market Committee shall vest in the Officer-in-Charge in trust for the purposes of this Act.
