Section 31 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
31. Power of the board to prohibit execution or further execution of resolution passed or order made by the committee.
(1)[The Board] [Substituted by section 23 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.] may, of its own motion, or on report or complaint receive, by order, prohibit the execution or further execution of a resolution passed, or order made by the Committee or its order ,made by the Chairman or any of its officers or servants, if it is of the opinion that such resolution or order is prejudicial to the public interest, or is likely to hinder efficient running of the business in any Market Area, Principal Market Yard or Sub-Market Yard or is against the provisions of this Act, or the unless or bye-laws made thereunder.(2)Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Committee, if so required by [the Board] [Substituted by section 23 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.], to take any action which the Committee would have been entitled to take if the resolution or order had never been made or passed, and which is necessary for preventing the Chairman or any of its officers or servants from doing or continuing to do anything under the resolution or order.
