Section 53 in Karnataka Agricultural Produce Marketing Act 1966
53. Interpellation and resolutions.
(1)A member of a market committee may move resolutions and interpellate the Chairman on matters concerned with the administration of the market committee subject to such bye-laws as may be made by the committee.(2)A member of a market committee may also call the attention of the Chairman to any neglect or irregularity in the affairs of the market committee any waste of property belonging to the market committee or to the want of any amenities within the market area or to any general or particular grievance relating to the regulation of the market and may suggest any improvements which may be desirable.(3)A market committee may pass and submit for the consideration of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] resolutions on any question connected with the administration of the market area.
