Section 47 in The Gujarat Agricultural Produce Markets Act, 1963
47. Power of Director to call for proceedings, etc.
(1)The Director shall have power-(a)to call for any proceedings of a market committee or an extract therefrom, any book or document in the possession or under the control of a market committee and any return, statement, account or report which the Director thinks fit to require such market committee to furnish; and(b)to require a market committee to take into consideration-(i)any objection which appears to the Director to exist to the doing of anything which is about to be done, or is being done, by such market committee; or(ii)any information which the Director is able to furnish, and which appears to the Director to necessitate the doing of anything by the market committee, [*] [Omitted 'and to make a return reply' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] to the Director within a reasonable time stating its reasons for not doing or not desisting from [*] [Omitted 'doing anything' by Gujarat Act No. 14 of 2015, dated 10.4.2015.].(2)[ Notwithstanding anything contained in sub-section (1), the Director shall have power to cancel such proceedings called for under sub-section (1), in case market committee refrains from taking actions as directed by the Director within the period as specified by him.] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
