Section 41 in The Najafgarh Marketing Committee Bye-Laws, 2004
41. Disposal of complaints.
- On receipt of a written complaint regarding the matter concerning the sale and purchase of agricultural produce in the market/sub-market, the Secretary to the Committee or any other officer/official authorized by him shall conduct inquiry. If the inquiry has been conducted by the officer/official other than the Secretary, such officer/official shall submit his report to the Secretary for onward transmission to the Chairman. If the inquiry has been conducted by the Secretary of the Committee, he shall send his report to the Chairman. The Chairman shall take such steps as he thinks necessary in accordance with the provision of the Act, the rules and these bye-laws.
