Section 69 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
69. Power of the State Marketing Officer to prohibit execution of resolution passed or order made by the Marketing Board.
(1)The State Marketing Officer may, on his own motion or on report or complaint received, by order, prohibit the execution of a resolution passed or order made by the Marketing Board or it's Chairman or any of it's officers or servants, if he is of the opinion that such resolution or order is prejudicial to the public interest or is likely to hinder efficient running of the business in any market area, principal market yard or sub-market yard or is against the provisions of this Act or the rules or bye-laws made thereunder.(2)Where the execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Board, if so required by the State Marketing Officer, to take such action, as the Board would have been entitled to take if such resolution or order had never been passed or made, which is necessary for preventing the Chairman or any of it's officers or servants from doing or continuing to do anything under such resolution or order.
