Section 111 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
111. Consequence of super session of Board.
- Upon publication of the notification superseding a Board under section 110, the following consequences shall ensue :(i)The Chairperson, Vice-Chairperson and all the Members of the Board shall, with effect from the date of publication of the notification, be deemed to have vacated their offices.(ii)The State Government shall direct that steps be taken for constitution of a new Board under this Act and till such time as a new Board under section 79 is constituted as aforesaid, the State Government shall make such arrangements for carrying out the functions of the Board as it may deem fit, for the period not exceeding six months and may, for that purpose, direct that all the functions, powers and duties of the Board and its Chairperson, under this Act, shall be performed, exercised and discharged by such person or authority as the State Government, may appoint in this behalf and such person or authority shall be deemed to be the Board or Chairperson, as the case may be.
