Section 6B in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
6B. Power of Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] to withdraw the powers of Chairman.
- Notwithstanding anything in this Act or the rules made thereunder, where in the opinion of the Government, [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] the Chairman of the Market Committee willfully omits or refuse to carry out the orders of the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] for the proper working of the market committee or abuses his position or the powers vested in him, they may by order, withdraw all or any of the powers vested in him by or under this Act pending investigation into such omission, refusal or abuse of position or power, and cause all or any of the powers and function of the Chairman to be exercised and performed by such person or authority as the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] any appoint in that behalf.
