Section 54 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
54. Inspection of markets and inquiry into affairs of Market Committee.
(1)The [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may,-(a)inspect or cause to be inspected the accounts and offices of the Market Committee;(b)hold inquiry into the affairs of a Market Committee;(c)call for from a Market Committee return, statement, accounts or reports which he may think fit to require such committee to furnish;(d)require a Market Committee to take into consideration-(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.(2)When the affairs of a Market Committee are investigated under this section or the proceeding of any Market Committee are examined by the State Government under Section 59, the Chairman, Vice-Chairman, Secretary and all other officers, and servants and members of such committee shall furnish such information in their possession in regard to the affairs or proceeding of the Market Committee as the State Government, the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], or the Officer authorised, as the case may be, may require.(3)An officer investigating the affairs of a Market Committee under sub-section (1) or the State Government examining the proceeding of any Market Committee under Section 59 shall have the power to summon and enforce the attendance of officers or members of the Market Committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908 (No. 5 of 1908).(4)Where the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] has reason to believe that the books and records of a Market Committee are likely to be tampered with or destroyed or the funds or property of a Market Committee are likely to be misappropriated or misapplied, the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may issue orders directing a person duly authorised by him in writing to seize and take possession of such books and records, funds and property of the Market Committee and the officer or officers of the Market Committee responsible for the custody of such books, records, funds and property, shall give delivery thereof to the person so authorised.
