Section 35 in Jharkhand Agricultural Produce Markets Act, 2000
35. [ Power of inspection. [Substituted by Act 60 of 1982.]
(1)The Managing Director of the Board or any officer authorised in this behalf by him, by general or special order, shall have power to inspect or cause to be inspected the accounts of the Market Committee or to institute an inquiry into the affairs of the Market Committee and to require the Market Committee or its Chairman to do a thing or to desist from doing a thing which he considers necessary in the interest of the market or the Market Committee and to make a written reply within a reasonable time stating its or his reason for not desisting from doing it or for not doing such a thing and after considering the reasons given by Market Committee, the Managing Director of the Board or any officer authorised by him may pass such order thereon as he thinks fit.(2)The Managing Director of the Board or any other officer authorised under sub-section (1) shall for the purposes of the said sub-section have powers to summon, and enforce the attendance of witnesses and to compel the production of documents by the same means and, so far as may be, in the same manner as provided in the Code of Civil Procedure, 1908 (V of 1908).]
