Section 30 in The Assam Agricultural Produce Market Act, 1972
30. Liabilities of members of Market Committee to removal from office.
(1)The State Government may, on the recommendations of the market committee supported by at least two-third of the total members or on the recommendations of the Director remove any member of the market committee, elected or nominated under this Act, if such a member has, in the opinion of the State Government, been guilty of misconduct in the discharge of his duties, or has become incapable of performing his duties as a member :Provided that no recommendations shall be made by the market committee or the Director unless the member has been given a reasonable opportunity of showing cause why such recommendation should not be made;Provided further that no order for removal of any member shall be passed by the State Government unless the member has been given a reasonable opportunity of showing cause why such order should not be passed.(2)The decision of the State Government under sub-section (1) shall be final.
