Section 11 in The Assam Agricultural Produce Market Act, 1972
11. Removal of Chairman and Vice-Chairman.
(1)The Chairman or Vice-Chairman of any market committee may be removed from office by a resolution adopted by at least two-third of the total number of members of the market committee present and voting at the meeting convened for the purpose, in the manner prescribed.(2)The State Government may, after giving an opportunity to explain, remove the Chairman or Vice-Chairman of a market committee from office if the persistently omits or refuses to carry out or disobeys the provisions of the Act or the rules made thereunder or any directive issued by the Competent Authority under this Act or rules made thereunder from time to time, or if he becomes incapable of so acting or is declared insolvent or is convicted by a criminal Court for any offences involving moral turpitude or declared disqualified under any of the provisions of this Act and the rules made thereunder.
