Section 15A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Notwithstanding anything contained in sub-section (3) of section 15 or any other provisions of this Act, where the term of office of two years, five years, or as the case may be, the extended term of office, if any, under the proviso to sub-section (3) of section 14 of the members of any Market Committee, has expired, the Director or any Officer, not below the rank of the District Deputy Registrar of Co-operative Societies, authorized by him shall, by order in writing direct that -(a)All members of the Committee shall, as from the date specified in the order, cease to hold and vacate their offices as members or otherwise; and(b)the Administrator or the Board of Administrators appointed by the Director or such authorised officer shall manage the affairs of the Committee, during the period from the date specified in the order up to the day on which the first meeting of the reconstituted Committee after the election is held, where there is a quorum (hereinafter in this section referred to as the said period). Such election shall be held within a period of six months from the date the Administrator or the Board of Administrators assumes office:Provided that, this period of six months may be extended, from time to time by the State Government, in exceptional circumstances, to a period not exceeding one year in the aggregate, by notification in the Official Gazette, for reasons, which shall he stated in the notification.
