Section 10 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
10. [ Appointment of Officer-in-Charge pending constitution of first Market Committee. [Substituted by M.P. Act No. 8 of 1994 (w.e.f. 16-1-1994).]
(1)When a market is established for the first time under this Act, the [Managing Director] shall, by an order, appoint a person to be the Officer-in-Charge [for a period not exceeding two years.] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] The Officer-in-Charge shall, subject to the control of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] exercise all the powers and perform all the duties of the Market Committee under this Act :]Provided that in the event of death, resignation, leave or suspension of the Officer-in-Charge a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as soon as may be, by appointment of a person thereto by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] and until such appointment is made a person nominated by the Collector shall act as an Officer-in-Charge :Provided further that if the Market Committee is constituted before the expiration of the period aforesaid the Officer-in-Charge shall cease to hold office on the date appointed for the first general meeting of the newly constituted Market Committee.(2)Any Officer-in-Charge appointed under sub-section (1), may at any time be removed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] who shall have power to appoint another person in his place.(3)Any person appointed Officer-in-Charge under sub-section (1) shall receive from the Market Committee Fund for his services such pay and allowances as may be fixed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).].(4)The Officer-in-Charge appointed under sub-section (1) shall, notwithstanding the expiration of his term thereunder, continue to hold office or function till the date appointed for the first general meeting under [sub-section (1) of Section 13] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] of the newly constituted Market Committee.
