Section 19 in The Punjab Agricultural Produce Markets Act, 1961
19. Appointment of sub-committees and joint committees and delegation of powers.
- A Committee may appoint, one or more of its members or others to be a sub-committee or to be a joint committee or to be an ad-hoc committee for the administration of the sub-market yard, for the conduct of any work or for reporting any matter and may delegate to such committee or any one or more of its members such of its powers or duties as it thinks fit;Provided that when any such committee is to consist of, or the powers of the Committee are delegated to one member the resolution shall operate only after it is duly approved by the [ - ] [Omitted by Punjab Act 40 of 1963.] Board.[20. Constitution of Marketing Service. - (1) There shall be a Marketing Service (hereinafter referred to as the Service). It shall consist of the existing officials of the Board and the Committees and such other officials as may hereafter be appointed by the Board on such terms and conditions as it may deem fit, except class IV employees of the Committees. The members of the Service shall be deemed to have been appointed by the Board:] [Section 20 substituted by the Haryana Act 21 of 1973.]Provided that the officials of the Committees employed after the 31st day of March, 1973 shall not be the members of the Service.(2)The members of the Service shall be governed by the same terms and conditions on which they are serving under the Board or the Committees till their terms and conditions are prescribed.(3)The integration of the officials in the Service shall be made in the manner prescribed.(4)The Board shall have the power, -(a)to determine the strength of the Service and cadres thereof;(b)to determine the strength of the categories of the officials required by each Committee.(5)The Board shall have the power to suspend, remove, dismiss or otherwise punish the officials in the Service :Provided that the Committee shall have the power regarding the members of the Service engaged in managing affairs of the Committee to impose minor punishment like censure and stoppage of increment.(6)The Board shall have the power to transfer any member of the Service anywhere within the State of Haryana.(7)The powers conferred under this section on the Board and the Committee shall be exercised subject to such rules as may be made in this behalf by the State Government.
