Section 30 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
30. Consequences of supersession.
- Upon publication of the notification superseding a Committee under section 29, the following consequences shall ensue-(1)all the members, including the Chairman and the Vice- Chairman, of the Committee shall, as from the date of publication of the notification, be deemed to have vacated their offices ;(2)the State Government shall direct that steps be taken for constitution of a new Committee under section 13, and till such time as a new Committee under section 13 is constituted as aforesaid, the Board shall make such arrangements for carrying out the functions of the Committee as it may deem fit, and may, for that purpose, direct that all the functions, powers and duties of the Committee, and its Chairman under this Act, shall be performed, exercised and discharged by such person or authority as [the Board] [Substituted by section 22 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.] may appoint in this behalf, and such person or authority shall be deemed to be the Committee or Chairman, as the case may be.
