Section 48 in The Gujarat Agricultural Produce Markets Act, 1963
48. Powers of State Government to call for proceedings of market committee and to pass orders thereon.
- The State Government may at any time call for and examine the proceedings of the Director or of any market committee for the purpose of satisfying itself as to the legality or propriety of any decision or order passed by the Director or the market committee. In any case in which it appears to the State Government that any decision or order or proceedings so called for should be modified, annulled or reversed, the State Government may pass such order thereon as it thinks fit.
