Section 33(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Every market committee shall have a Secretary who shall be the Chief Executive Officer and the custodian of all the records and properties of the committee and shall exercise and perform the following powers and duties in addition to such other duties as may be specified in this Act, the rules or bye-laws farmed thereunder, namely :-(i)convene the meeting of the market committee, and of the sub-committee, if any, and maintain minutes of the proceedings thereof;(ii)attend the meeting of the market committee and of every sub-committee and take part in the discussion but shall not move any resolution or vote at any such meeting;(iii)take action to give effect to the resolution of the committee and of the sub-committee and report about all action taken in pursuance of such resolution to the committee as soon as possible;(iv)prepare the budget proposals;(v)furnish to the market committee such returns, statements estimates, statistics and report as the market committee may from time to time, require including reports;-(a)regarding the fines and penalties levied on and any disciplinary action taken against the members of the staff and the market functionaries;(b)regarding overtrading by traders;(c)regarding contravention of the Act, rules bye-laws of the standing orders by any person;(d)regarding the suspension or cancellation of licence by the Chairman or the Director;(e)regarding administration of the market committee and the regulation of the marketing;(vi)produce before the committee such documents books, register and the like as may be necessary for the transaction of the business of the committee or the sub-committee, and also whenever called upon by the market committee to do so;(vii)exercise supervision and control over the acts of all the officers and servants of the committee;(viii)collect fees and other moneys leviable by or due to the market committee;(ix)be responsible for all moneys credited to or received on behalf of the market committee;(x)make disbursements of all moneys lawfully payable by the market committee;(xi)report to the Chairman and Director of the Board, as soon as possible, in respect of fraud, embezzlement, theft or loss of market committee funds or property;(xii)prefer complaints in respect of prosecutions to be launched on behalf of the market committee and conduct proceeding, civil or criminal, on behalf of the market committee.
