Section 34 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
34. Appointment and functions of Secretary of the Marketing Committee.
(1)The Secretary of the Marketing Committee shall be appointed by the Government from amongst Union Territory Civil Service officers at least with ten years of service.(2)Subject to the superintendence, control and supervision of the executive committee referred to in Section 31, the Secretary shall-(i)exercise supervision and control over the officers and members of the staff of the Marketing Committee in matters of administration;(ii)incur expenditure from the funds of the Marketing Committee for items of work which have been duly sanctioned;(iii)in case of emergency, direct the execution or stoppage of any work or performance of any act which requires the sanction of the Board or the Marketing Committee;(iv)launch prosecution for violation of provision of this act, rules, regulation or bye-laws made thereof;(v)issue licences to the functionaries operating in the market;(vi)prepare the annual budget of the Marketing Committee;(vii)summon the meeting of the Marketing Committee and the executive committee and maintenance of records of the proceedings of such meetings;(viii)inspect, from time to time improvement and maintenance works undertaken by the Marketing Committee and send report of such inspection to the Chairman of the Marketing Committee;(ix)report such acts of the Marketing Committee or members of the Marketing Committee including the Chairman and the Vice-Chairman which are contrary to the provisions of this Act, rules regulations and bye-laws framed thereunder to the Vice-Chairman of the Board who shall further report to the Government;(x)take such steps as may be deemed necessary for effective discharge of the functions and decisions of the Market Committee.
