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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)The [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] may [if it thinks fit] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] [either suo-motu or] [Inserted by Act 29 of 1987 w.e.f. 10.8.1987] on the recommendation of the market committee remove any member of the market committee after giving him an opportunity of being heard and after such enquiry [as it deems] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] necessary if such member is in the opinion of the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] been guilty of mis-conduct in the dis-charge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member or does anything against the interests of the market committee;