Section 21 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
21. Consequences of suspension.
(1)Where a committee is suspended under Section 20, the Chairman, the Vice-Chairman and the members thereof shall be deemed to have vacated their respective office for the period of suspension and the powers, duties and functions of the Committee shall be exercised, discharged and performed by the District Magistrate, who may exercise, discharge or perform such powers, duties and functions either himself or through an officer, authorized by him who shall not be below the rank of the Deputy Collector.(2)Where the circumstances so warrant the Managing Director may send its report for dissolution of the Committee to the State Government within three months from the date of its suspension.(3)The Managing Director shall, forthwith report about suspension under Section 20 to the State Government and if no adverse direction or order is received by the Director from the State Government within 15 days, the suspension shall continue for the period directed in the first order otherwise he shall act according to the directions of the State Government in the matter.
