Section 12A in The Punjab Agricultural Produce Markets Act, 1961
12A. [ Supersession of nominated Committees. [Substituted by Punjab Act No. 18 of 2017, dated 28.7.2017.]
- On and from the commencement of the Punjab Agricultural Produce Markets (Amendment) Act, 2017 -(a)all the Committees, constituted by way of nomination under section 12 as it existed immediately before such commencement, shall stand superseded;(b)all the members including the Chairman and the Vice-Chairman every Committee, shall cease to hold office;(c)during the period of supersession of the Committees, all powers and duties conferred and imposed upon the Committee, its Chairman, Vice-Chairman and other members by or under Act, shall be exercised and performed by such officer, as the Government may appoint in that behalf; and(d)all the properties vested in the Committees shall, until these re-constituted, vest in the Government:Provided that the Committees shall be re-constituted in accordance with the provisions of section 12 within a period of one year from the date of supersession.]
