Section 33A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
33A. Powers of Director to ensure performance of duties of market committees.
(1)Where the Director, on a complaint made to him or otherwise is satisfied that a committee has not performed any duty imposed on it by or under this Act, he may require the require committee to performance such duty within the period specified by him.(2)If such duty is not performed within the specified period the Director may appoint, a person to perform it and may direct that the expenses incurred in its performance including the reasonable remuneration of such person, shall be paid by the committee forthwith.(3)If such expenses are not so paid, the Director may require the Board to pay the same, and the amount, so paid by the Board shall be recoverable by the Board from the Committee.
