Section 24 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
24. Functions, powers and duties of the Secretary.
- [(1) The Secretary of a Committee shall be its chief executive officer, and shall, subject to the provisions of this Act, perform such functions, exercise such powers and discharge such duties, as may be prescribed, or provided for in the bye- laws or as the Board or the Director may, by order in writing direct :Provided that when more than one secretaries are posted in a Committee, the Director shall nominate one of the Secretaries to be its Chief executive officer and shall determine the functions to be performed, powers to be exercised and duties to be discharged by each of them.] [Substituted by section 7 of U.P. Act No. 10 of 1991](2)Without prejudice to the generality of the foregoing provisions, but subject to the provisions of this Act and the rules and bye-laws: made thereunder the Secretary shall- -(a)exercise all powers of superintendence and control over-(1)all officers and servants of the Committee so aft to ensure propel and efficient discharge of the duties assigned to them by or under this Act; and(2)the affairs of the Committee;(b)[ report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the appointing authority for necessary action, and where so empowered, take disciplinary action against any of the employees of the Committee;] [Substituted by section 9 of U. P. Act no. 6 of 1977.](c)ensure proper execution of all orders issued by the Board the Chairman or the Committee;(d)ensure proper maintenance of-(i)accounts of all moneys received and of all moneys expended for and on behalf of the Committee;(ii)records of disputes coming up for decision under this Act or the rules or bye-laws framed thereunder; and(iii)a record of the disputes" settled by him in such form as may be prescribed.(3)All licences under this Act shall be issued-under his signatures.
