Section 55(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ The State Government may suspend, any member or Chairman or Vice-Chairman of a Market Committee, who has been served with the notice under sub-section (1) or sub-section (2) as the case may be, and against whom any complaints have been received or who commits irregularities after the service of such notice, for period from the date of receipt of complaint or the date of noticing of irregularities by the [Managing Director] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] till the final decision is taken in his case.]
