Section 76 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
76. Supersession of the committees.
- Where the Director is of the opinion that a committee has failed in the performance, or exceeded or abused the powers conferred on it by or under this Act, it may by notification supersede the committee :Provided that no order of suppression shall be pressed unless the Director has afforded reasonable opportunity to the committee of submitting a written explanation in respect of the allegation against it.
