Section 37 in The Assam Agricultural Produce Market Act, 1972
37. supersession of Market Committee.
- If in the opinion of the State Government a market committee is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act or otherwise by law, or exceeds or abuses its powers, the State Government may, after giving the market committee an opportunity for submitting an explanation in regard to the matter, by notification, stating the reasons for so doing, declare such committee to be incompetent or in default or to have exceeded or abused its powers, as the case may be, and supersede the committee for a period not exceeding one year at a time or dissolve the committee and reconstitute it as soon as possible :Provided that when a committee is superseded or dissolved the State Government may appoint any person as Chairman to carry on day-to-day routine matters on behalf of the committee until the same is reconstituted and a new Chairman is elected.
