Section 92 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
92. Functions and powers of Chairman and Vice-Chairman.
(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).(2)The Vice-Chairman shall-(a)in the absence of a Chairman, preside at the meetings of a Market Committee;(b)exercise such of the powers and perform such of the duties of the Chairman as the Chairman may, subject to any bye-laws made by the Market Committee in this behalf, delegate to him by an order in writing;(c)pending the election of a Chairman, or during the absence of the Chairman from the market area, or by reason of leave obtained with the permission of the Market Committee, exercise the powers and perform the duties of the Chairman.
