Section 15A in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
15A. Provision for appointment of administrator after normal or extended term of office of members expires
(1)Notwithstanding anything contained in sub-section (3) of section 15 or any other provisions of this Act, where the term of office of two years, five years, or as the case may be, the extended term of office, if any, under the proviso to sub-section (3) of section 14 of the members of any Market Committee, has expired, the Director or any Officer, not below the rank of the District Deputy Registrar of Co-operative Societies, authorized by him shall, by order in writing direct that -(a)All members of the Committee shall, as from the date specified in the order, cease to hold and vacate their offices as members or otherwise; and(b)the Administrator or the Board of Administrators appointed by the Director or such authorised officer shall manage the affairs of the Committee, during the period from the date specified in the order up to the day on which the first meeting of the reconstituted Committee after the election is held, where there is a quorum (hereinafter in this section referred to as the said period). Such election shall be held within a period of six months from the date the Administrator or the Board of Administrators assumes office:Provided that, this period of six months may be extended, from time to time by the State Government, in exceptional circumstances, to a period not exceeding one year in the aggregate, by notification in the Official Gazette, for reasons, which shall he stated in the notification.(1A)Notwithstanding anything contained in clause (b) of sub-section (1), as it stood before the commencement of the Maharashtra Agricultural Produce Marketing (Regulation) (Amendment and Validation) Act, 1985, where the Administrator has been appointed to manage the affairs of any Committee but election to such Committee has not been held within a period of one year as required under clause (b) of sub-section (1), the period of holding election to such Committee shall be extended and shall be deemed always to have been extended up to, and inclusive of, the 31st day of March, 1986.(2)During the said period, all the powers and duties of the Committee and its various authorities under this Act and the rules and bye-laws made there under or any other law for the time being in force shall be exercised and performed by the Administrator or the Board of Administrators.(3)The Administrator or the Board of Administrators may delegate any of his powers and duties to any officer for the time being serving under him or under the Committee.(4)The Administrator or the Board of Administrators shall receive such remuneration from the Market Fund as the Director or authorized officer may, from time to time, by general or special order, determine.
