Section 45(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)If, in the opinion of the State Government, a Market Committee or any member hereof, is not competent to perform or persistently makes default in performing the duties imposed on it or him by or under this Act, or abuses its or his powers or wilfully disregards any instructions issued by the State Government or any officer duly authorised by it in this behalf arising out of audit of accounts of the Market Committee or inspection of the office and work thereof, the State Government may, after giving the Committee or member, as the case may be, an opportunity of rendering an explanation, by an order in writing, with reasons therefore, supersede such Market Committee, or remove the member, as the case may be; and where a member is removed, the State Government shall appoint any person as a member of such Committee in his place for the remainder of his term of office; Provided that, no Market Committee shall be superseded without the State Marketing Board referred to in section 44 being previously consulted.
