Section 42 in The Rajasthan Agricultural Produce Markets Rules, 1963
42. Other Sub-Committees.
- [(1) Notwithstanding anything contained above, there may be the following sub committees in each Market Committee for purposes of delegation of powers on behalf of the Market Committee :-(i)Executive Sub-Committee. - This sub-committee shall decide the creation of posts, terms and conditions and allied service matters regulation of trade practices, management of markets, preparation of bye-laws issue of licences and their suspension, cancellation, inclusion or exclusion of market area, declaration of sub-market yard.(ii)Finance Sub-Committee. - This sub-committee shall decide the budgets, investment of funds, procedure of purchases/acquisition or disposal of land and other properties, obtaining of loans, investment of provident fund amounts.(iii)Development Sub-Committee. - This sub-committee shall decide the construction programmes of the Market Committees, priorities thereof.(2)The sub-committees so formed shall not have less than three and not more than five members but one member out of them shall be a Government nominee.(3)The Chairman of the Market Committee, if he is a member of the subcommittee shall be the convener thereof and in other cases, Market Committee shall appoint the convener at the time of formation of the sub-committees.(4)The Market Committee shall not decide about any subject on which the sub-committee has been delegated powers without first being processed by such sub-committee.(5)Every sub-committee shall maintain a minute book of its proceedings and the Secretary of the Market Committee shall be responsible for writing of the proceedings of the meetings held by the sub-committees.] [Substituted by Notification No. F. 10(42)/Agriculture/Group II-B/76, dated 12.12.1979-Rajasthan Gazette, Part IV-C, dated 24.1.1980, p. 372, dated 12.12.1979 [24.1.1980].]
