Section 20 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
20. Suspension of the Committee.
- Where the Managing Director, is satisfied that : -(a)any committee has willfully failed in the performance of its functions, or discharge of its duties, or has exceeded or abused the powers conferred on it by or under this Act or any other enactment;(b)continuance or the functioning of the committee is prejudicial to the maintenance of public order or to the maintenance of supplies and services of commodities essential to the community in the market area or its part or in the other market areas; and(c)it is necessary so to do, he may, after obtaining explanation from the committee, by order in writing suspend the functioning of the committee for a period up to six months.
