Section 92(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)The Chairman shall -(a)convene, preside at and conduct meeting of a Market Committee;(b)have access to the records of a Market Committee;(c)discharge all duties imposed and exercise all powers conferred on him by or under the Act and the rules and bye-laws made thereunder;(d)have control over all officers and servants of the Market Committee subject to these rules and to the directions, if any, given by the Committee;(e)supervise and control the execution of all the activities of the Market Committee; and(f)conduct or cause to be conducted correspondence and be responsible for the keeping of accounts, for the punctual rendering of the accounts, reports and returns and for the custody of all amounts (other than those deposited in the treasury or with a bank approved by the Director).
