Section 103(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)No person who is in the service of a Market Committee shall be dismissed, removed or reduced in rank except by an order made in that behalf, and except after an inquiry in which he has been informed in writing of the charge against him and opportunity of being heard in respect of those charges is given, and where it is proposed, after such inquiry to impose on him any such penalty until he has been given a reasonable opportunity of making representation on the penalty proposed, but only on the evidence adduced during such inquiry, and resolution recommending the penalty proposed has been passed by the Market Committee by two-thirds majority of the members of the Market Committee :Provided that, this rule shall not apply -(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on criminal charge; or(b)where the Market Committee is satisfied, for reasons to be recorded in writing that it is not reasonably practicable to hold such inquiry.
