Section 22(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)If, in the opinion of the Government a market committee is not competent to perform or persistently make default in performing the duties imposed on it by or under this Act, or abuses its powers, they may, by notification, supersede such committee for a period not exceeding 1(six months) in the first instance and may, by order, extend, from time to time, the period of supersession, so however, that the total period of supersession in the case of any market committee shall not exceed 1(one year).Provided that before issuing a notification under this sub-section, the Government shall give to the market committee an opportunity of making representation on the action proposed and shall consider the explanation or objection, if any, of the market committee thereon.
