Section 121 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
121. Amendment of bye-laws.
(1)Subject to the provisions of this rule, the bye-laws of a Market Committee may be amended, altered or abrogated by passing a resolution at a meeting of the Market Committee held for that purpose.(2)The Market Committee shall give due notice under intimation to the Director in accordance with its bye-laws to all the members for considering any amendment, alteration or abrogation of bye-law.(3)An amendment, alteration or abrogation of a bye-law shall be deemed to have been duly made, if a resolution in that behalf is passed at a meeting by majority of the members present thereat and voting and sanctioned by the Director as provided by this rule.(3A)[ Whenever the Director passes an order in exercise of his powers under sub-section (2) of section 61A directing the making of a bye-law or amending the existing bye-law, the Market Committee shall incorporate the text of the new bye-law made or the text of the amendment to the existing bye-law in the bye-laws of the Market Committee, subject to the result of the appeal if any, filed before the State Government, within thirty days. In case of failure of the Market Committee to incorporate such amendment within the stipulated time, the amendments ordered by the Director shall be deemed to have been incorporated in the bye-laws. The Secretary of the Committee shall submit the amended bye-laws to the Director immediately.] [Sub-rule (3A) was inserted by G. N. of 7.6.1990.](4)After the resolution is passed, a copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Director along with -(a)a copy of the relevant bye-law in force with amendment proposed to be made in pursuance of the resolution together with reasons justifying such amendment, alteration or abrogation;(b)four copies of the text of the bye-law as it would stand after amendment, signed by the Chairman or in his absence by the Vice-Chairman and Secretary of the Market Committee; and(c)such other information as may be required by the Director.(5)On receipt of a copy of the resolution and other particulars referred to in sub-rule (4), the Director shall examine the amendment, alteration or abrogation proposed by the Market Committee and if he is satisfied that the amendment, alteration or abrogation is not contrary to the Act or the rules and is in the interest of the Market Committee and regulation of marketing of the declared agricultural produce, he may communicate-his sanction to the amendment, alteration or abrogation as required by sub-section (1) of section 61.(6)Where the Director is of the opinion that the proposed amendment, alteration or abrogation may be sanctioned subject to any modification, he may indicate to the Market Committee such modification after explaining in writing his reasons therefor. The bye-laws as modified shall be deemed to have come into force as soon as the modification is adopted by the Market Committee in the next meetings.
