Section 107 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
107. Powers of Director to remove Chairperson or Vice-Chairperson or a Member of the Committee.
(1)The Director in consultation with State Government; may remove Vice-Chairperson and Members of Market committee where he is of the opinion that the said functioning:(a)has been guilty of misconduct or gross negligence of duty as Chairperson, Vice-Chairperson or Member(b)ceases to hold the qualifications necessary for being a Chairperson, Vice- Market Chairperson or Member.(2)No order of removal under sub-section (1) shall be passed unless the person concerned has been given reasonable opportunity of being heard in respect of the allegations against him.(3)The Director may suspend any Vice-Chairperson or a Member of a Market Committee in the manner and way mutatis mutandis to sub-section (1), who has been served with notice under sub-section (1) or sub-section (2) as the case may be, and against whom any complaint has been received or who commits irregularities after the service of such notice, for period from the date of receipt of complaint or the date of noticing of irregularities by the Director till the final decision is taken in his case.
