Section 10 in The Punjab Agricultural Produce Markets (General) Rules, 1962
10. Powers of Chairman and Vice-Chairman of Committee.
- [Section 43 (2) (iii)]. - (1) The Chairman of the Committee shall be its Chief Executive Officer and the employees engaged in connection with the management of the affairs of the committee shall, subject to these rules and the bye-laws of the committees, be subject to his control. He shall initiate the confidential reports of the Secretary and Assistant Secretary of the Committee and send the same to the [Chief Administrator] [Substituted for the words 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] who shall make annual assessment.](2)The Chairman shall convene and conduct meeting of the Committee.(3)The Chairman shall conduct all correspondence and be responsible for the keeping of accounts and safe custody of cash and other assets of the Committee in accordance with the provisions of the Act, rules and bye-laws framed thereunder.(4)[ The Chairman shall forthwith report to the Secretary of the Board in case any member of the Committee dies or becomes subject to any of the disqualifications mentioned in sub-section (5) of Section 3 read with sub- section (4) of Section 12.] [Substituted vide Haryana Notification dated 12-9-1975.](5)The Chairman may by an order in writing delegate any of his powers to the Vice Chairman or Secretary, generally, or for such period as may be determined by him and may, at any time and without assigning any reasons withdraw the delegation so made by a like order.(6)The Chairman shall be competent to grant casual leave to the Secretary and Assistant Secretary of the Committee. For granting other kinds of leave the competent authority will be the [Chief Administrator]. [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1980](7)If the Chairman is likely to be absent from the notified market area, or on account of illness or other circumstances, is unable to perform his duties, he shall inform the Vice Chairman in writing accordingly. The Vice Chairman shall there upon act for the Chairman, and while so doing he shall have all the powers and privileges of and be responsible for all the duties of the Chairman. In the event of death of a Chairman the powers, privileges and responsibilities of the Chairman shall be discharged by the Vice Chairman who shall act as Chairman until a new Chairman is elected.
