Section 27 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
27. [ [Substituted by section 19(a) and 19(b) by 8. 18 of president Act no. U.P. Act no. 30 of 1974.]
(1)Subject to the provisions of this Act, the general superintendence, direction and control over the Committee, its Chairman, Vice-Chairman and other members, its Secretary and Zother officers referred to in sub-section (2) of section 23, shall be vested in the Board.]2(2)[The Board or the Director] [Substituted by section 19(a) and 19(b) by 8. 18 of president Act no. U.P. Act no. 30 of 1974.] is may inspect, or cause to be inspected, all document or records relating to the affairs of the Committee and, require the Committee, its Chairman, Vice-Chairman, members, officers or servants to furnish such information or material as he may consider necessary .(3)On receipt of a complaint in respect of an act relating to the affairs of the Committee, the Sate Government may require the Director to conduct enquiry or institute proceeding against the Committee, its Chairman, Vice-Chairman, member Secretary, or officer, and the Director shall act accordingly.(4)The Director shall, or the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, (Act no. 5 of 1908) when trying a suit; in respect of the following matter, namely-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents; and(c)any other matters which may be prescribed.
