Section 126 in Karnataka Agricultural Produce Marketing Act 1966
126. Power of State Government to call for proceedings of market committee and to pass order thereon.
- The State Government may at any time call for and examine the proceedings of [any officer subordinate to it or any market committee] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] for the purpose of satisfying itself as to the legality or propriety of any proceeding or decision taken or order passed [by the officer or the market committee as the case may be] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979]. If in any case it appears to the State Government that any decision or order passed or proceeding taken should be modified annulled or reversed the State Government may pass such order thereon as it thinks fit:Provided that no such order shall be passed by the State Government without giving a reasonable opportunity of being heard to the market committee and to the parties affected:[Provided further that clerical or arithmetical mistakes in the order or errors arising therein from any accidental slip or omission may at any time be corrected by the State Government either of its own motion or on the application of any of the parties.] [Inserted by Act 35 of 1986 w.e.f. 17.6.1986]
