Section 96 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
96. Power of the Director.
- The Director, or any officer authorised by him, may-(a)inspect or cause to be inspected the accounts and offices of a marketing committee;(b)hold enquiry into the affairs of a marketing committee;(c)call from a marketing committee any return, statement, accounts or reports which he may think fit;(d)require a marketing committee to take into consideration-(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist with regard to the doing of anything which is about to be done or is being done by or on behalf of such committee;(ii)any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee;(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply given by the committee;(f)direct that anything which in his opinion should be done but is not being done may be done within such time as may be direct.
