Section 27(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)Upon the publication of a notification under sub-section (1) superseding a market committee, the following consequences shall ensue -(i)all the members as well as the Chairman and Vice-Chairman of the market committee shall, as from the date of such publication, be deemed to have vacated their offices;(ii)[ the State Government may, in its discretion, by order either constitute a new market committee under section 7 or make such arrangements for carrying out of the functions of the market committee as it thinks fit for a period of six months in a time but not exceeding eighteen months in aggregate and before the expiry of the said period of eighteen months a new market committee shall be constituted under section 7.] [Substituted by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.](iii)all the assets vesting in the market committee shall, subject to all its liabilities, vest in the State Government.
