Section 66 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
66. Supersession of the Marketing Board.
- Where the Government is of the opinion that the Marketing Board has failed in the performance of it's functions or discharge of it's duties or has exceeded or abused the powers conferred on it by or under this Act, it may, by notification in the Official Gazette, supersede the Marketing Board:Provided that no order of supersession shall be passed unless the Government has accorded reasonable opportunity to the Marketing Board of submitting a written explanation in respect of the allegations against it.
