Section 44(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)(a)Notwithstanding anything contained in this Act or the rules or bye- laws made thereunder, if the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board considers that an amendment, alteration, rescission or adoption of a new bye-law is necessary or desirable in the interests of such Committee, may, by an order in writing to be served on the Committee by registered post, require the Committee to make such amendment, alteration, rescission or adopt a new bye-law within such time as may be specified in such order.(b)If the Committee fails to make any such amendment, alteration or remission or to adopt the new bye-law within the time specified by the [ - ] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board in his order under clause (a) the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board may, after giving the committee an opportunity of being heard, register such amendment, alteration, rescission or such new bye- laws and issue a certified copy thereof to such Committee.(c)The Committee may, within one month from the date of issue of an order made under clause (b), appeal against such order to the State Government.(d)Where an appeal is presented within one month from the date of the issue of an order under clause (b) registering an amendment, such amendment shall not come into force till the order is confirmed by the State Government.(e)A certified copy of the amendment of the bye-laws registered by the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board under clause (b) shall, subject to the result of an appeal, if any, under clause (c) be conclusive evidence that the same has been duly registered and such amendment, alteration, rescission or a new bye-laws shall be deemed to have been made by the Committee.
