Section 33(1) in The Bihar Agricultural Produce Markets Act, 1960
(1)Upon the publication of a notification under section 32 superseding a Market Committee, the following consequences shall ensure:-(i)all the members including the Chairman and the Vice-Chairman of the Market Committee shall, as from the date of such publication, be deemed to have vacated their offices;(ii)the Chief Commissioner shall by order-(a)constitute a new Market Committee under section 9 within one year of the date of the publication of the notification under section 32, or(b)subject to the provision of sub-clause (a) make such arrangements for a period not exceeding one year for carrying out the functions of the Market Committee as he thinks fit and may for that purpose, direct that all the powers and duties which under the provisions of this Act are to be exercised and performed by the Market Committee or its Chairman, shall be exercised and performed by such person or persons as the Chief Commissioner may appoint in this behalf:Provided that the person who held the office of secretary of the supersede Market Committee shall not be eligible for such appointment;(iii)all the assets vesting in the Market Committee shall, subject to all its liabilities, vest in the Chief Commissioner except that in case a new Market Committee is constituted, they shall vest in the State Government only till the date of the first meeting of the new Market Committee at which a quorum is present and thereafter re-vest in the new Market Committee.
