Section 38 in Jharkhand Agricultural Produce Markets Act, 2000
38. Power to pass orders.
(1)The [Managing Director of the Board] [Substituted by Act 60 of 1982.] may, at any time, call for and examine the proceedings of any Market Committee for the purposes of satisfying himself as to the legality of any decision or order passed by the Market Committee and he may after giving an opportunity to the Market Committee to be heard pass order thereon as he thinks fit.(2)The [Managing Director of the Board] [Substituted by Act 60 of 1982.] may, pending the examination and disposal of the matter under sub-section (1), direct that the execution of the decision or orders of the Market Committee be stayed.
