Section 25(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The Chairman shall -(a)keep a watch over the financial and administrative matter of the Market Committee;(b)direct, in case of emergency, to stop execution of any work or the doing of any act which requires the sanction of the Market Committee;(c)be the authority competent to grant leave to the Secretary;(d)make correspondence with the Government, Board or Directorate, as the case may be, in regard to the affairs of the Market Committee as and when deemed necessary;(e)convene or cause to be convened meetings of the Market Committee and record or cause to be recorded minutes thereof],
