Section 107(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(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.
