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State of Jammu-Kashmir - Section

Section 67 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

67. Function and power of the Chief Executive Officer.

- The Chief Executive Officer of the Board shall-
(i)exercise supervision and control over officers and staff of the Board in matters of executive, administration, concerning accounts and records and disposal of all questions relating to the service of the employees as per procedure prescribed;
(ii)appoint officers and staff of the Marketing Board as per direction and procedure prescribed by the Board;
(iii)incur expenditure from the Marketing Development Fund on the sanctioned items of work;
(iv)in case of emergency, direct the executions of stoppage of any work and doing of any of which requires the sanction of the Board;
(v)prepare annual Budget of the Board;
(vi)arrange for internal audit of the Board;
(vii)arrange for the meetings of the Board and maintain records of the proceedings of the meetings of the Board as per procedure prescribed;
(viii)take such steps as deemed necessary for execution of the decision of the Boards;
(ix)inspect the construction work undertaken by the market committees either from their own funds or loans and or grants provided by the board or any other agencies and take corrective measures;
(x)report such acts either of the market committees or of the Board which are contrary to the provisions laid down under this Act, rules or bye-laws to the Government;
(xi)take such steps as deemed necessary for effective discharge of the functions of the Board.