Section 14(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(4)[ The Secretary shall advise the Committee and its Chairman in the light of the provisions of the Act, rules and bye laws framed under the act and directions of the Board or of the [Chief Administrator] [Substituted by Haryana Notification dated 12.9.1975.], or Secretary of the Board issued from time to time and previous decisions of the Committee. His opinion shall be recorded in the proceedings of the Committee. The Secretary shall be responsible to send a copy of proceedings of the Committee and sub-committees to the Secretary of the Board immediately but in no case later than three days after the date of meeting.
