Section 29 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
29. Super session of Committee.
- Where [the Board] [Substituted by section 21 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.] is of opinion that a Committee has failed in the performance of its functions or discharge of its duties, or has exceeded or abused the powers conferred on it by or under This Act, it may, by notification in the Gazette, supersede the Committee :Provided that no order of supersession shall be passed unless [the Board] [Substituted by section 21 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.] has afforded reasonable opportunity to the Committee of submitting a written explanation in respect of the allegations against it.
