Section 82(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)If in the course of inquiry or inspection under section 74 or in the course of audit under this Act, it is found that any person who is or was entrusted with the management of a market committee or any deceased, past or present Chairman, Members, Officer-in-charge of market committee, Secretary or any other officer or employee of market committee or an officer of the Government had made or directed by assenting or concurring or participating in any affirmative vote or proceeding related there to, any payment or application of any money or other property belonging to, or under the control of such committee to any purpose contrary to the provision or this Act or rules or bye-laws made thereunder or has caused any deficiency or loss by gross negligence or misconduct or has misappropriated or fraudulently retained any money or other property, belonging to the market committee, the Director may, on his own motion or on the application of the market committee, enquire himself or direct any officer subordinate to him duly authorised by him by an order in writing in this in his behalf to enquire into the conduct of such person within two years from the date of report of audit enquiry or inspection, as the case may be.
