Section 25A(4) in The Orissa Agricultural Produce Markets Rules, 1958
(4)If any decision of the Committee or the direction of the Chairman or Vice-Chairman is apparently contrary to the Act, Rules or Bye-laws, the Secretary shall apprise the Government, Board and the Director of such apparent violation, before giving effect to the same and carry out the decision of the Government or such other person authorised by if in that behalf thereon.
