Section 45(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)On issuing of an order under sub-section (1), superseding a Market Committee, the following consequences shall ensue, that is to say-(a)all members of the Market Committee shall as from the date of such order be deemed to have vacated their office;(b)all the property vesting in the Market Committee shall, subject to all its liabilities, vest in the State Government;(c)the State Government may, by order, either constitute a new Market Committee in accordance with the provisions of Chapter III or appoint an Administrator or the Board of Administrators to carry out the functions of the Market Committee as it thinks fit;Provided that, the Administrator or the Board of Administrators appointed under clause (c) for carrying out of the functions of the market Committee shall, within the period of six months assuming the charge ensure that the elections to the Market Committee are held within that period. If the Administrator or the Board of Administrators fails to hold the elections within the said period, the Director may, after satisfying himself about proper justification for not holding elections, grant extension of not more than six months, for enabling the Administrator or the Board of Administrators to hold such election.
