Section 6 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
6. Reconstitution of the market committee.
(1)The Government shall reconstitute the market committee on the expiration of the term of office of the members of the market committee or of the term as extended under sub-section(2).(2)The Government may extend the term of office of the members of a market committee for a period not exceeding one year:Provided that no such extension shall be given for a period exceeding six months at a time.(3)(a)Where, for any reason, there is delay in the constitution of the market committee in accordance with the provisions of this Act, the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] may appoint a person or persons to manage the affairs of the market committee until the market committee is re-constituted.(b)The person or persons so appointed shall, subject to the control of the Government and to such instructions or(c)The Government may fix the remuneration payable to the person or persons so appointed. The amount of such remuneration and other costs, if any, incurred in the management of the market committee shall be payable out of the Market Committee Fund.(d)The Government may at any time, and shall at the expiration of the period of appointment of person or persons so appointed, arrange for the constitution or reconstitution of the market committee in accordance with the provisions of this Act. The person or persons so appointed shall cease to manage the affairs of the market committee on such constitution or reconstitution.
