Section 101 in The Rajasthan Agricultural Produce Markets Rules, 1963
101. Authority empowered to call meeting of Market Committee.
- On requisition from at least half of the number of members of the Market Committee or of his own motion, the Director or any person authorised by the Director, may, if he is satisfied about the urgency of the matter, call a special meeting of the Market Committee to consider matters of immediate importance for the working of the market.[101A. Authority to inspect the Market Committee. - The [Director] [Added by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.] or any officer authorised by him by general or special order in this behalf, may :-(a)inspect or cause to be inspected the accounts and offices of a Market Committee,(b)hold enquiry into the affairs of a Market Committee,(c)call for any return, statement, accounts or reports which he may think fit to require such Market Committee to furnish,(d)require a Market Committee to take into consideration:-(i)Any objection which appears to him to exist to the doing of anything which is about to be done or is being cone by or on behalf of such Market Committees; or(ii)Any information it is able to furnish and which appear to him to necessitate the doing of a certain thing by such Market Committee; and to make a written reply to him within a reasonable time stating its reason for doing or not doing such thing;(e)direct that anything which is about to be done or is being done, should not be done, pending consideration of the reply and anything which should be done but is not being done within such time as he may direct.]
