Section 32 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
32. Power of the Board to call for the proceedings of a committee and pass order thereon.
- [The Board] [Substituted by section 21 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.] may, for the purpose of satisfying itself as to the legality or propriety of any decision of, or order passed by, a Committee, at any time call and examine the proceedings of the Committee, and, where it is of the opinion that the decision or order of the Committee should be modified, annulled or reversed, pass such orders thereon as it may deem fit.
