Section 10(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(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.
