Section 11(2) in The Assam Agricultural Produce Market Act, 1972
(2)The State Government may, after giving an opportunity to explain, remove the Chairman or Vice-Chairman of a market committee from office if the persistently omits or refuses to carry out or disobeys the provisions of the Act or the rules made thereunder or any directive issued by the Competent Authority under this Act or rules made thereunder from time to time, or if he becomes incapable of so acting or is declared insolvent or is convicted by a criminal Court for any offences involving moral turpitude or declared disqualified under any of the provisions of this Act and the rules made thereunder.
