Section 21(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(3)The Managing Director shall, forthwith report about suspension under Section 20 to the State Government and if no adverse direction or order is received by the Director from the State Government within 15 days, the suspension shall continue for the period directed in the first order otherwise he shall act according to the directions of the State Government in the matter.
