Section 16 in The Najafgarh Marketing Committee Bye-Laws, 2004
16. Formation of executive sub-committee.
(1)The Committee shall appoint, once in a year, an executive sub-committee consisting of the following five members, namely:-(i)The Chairman of the committee shall act as ex officio Chairman of the executive sub-committee.(ii)Two members, from amongst the agriculturist members of the Committee.(iii)Two members from the traders constituency, one of which shall be from licensed co-operative marketing society.(2)The executive sub-committee shall prepare the annual budget estimates for sanction by the Committee, recommend budget appropriation and also make recommendations of any type of amendments to the budget proposals; from time-to-time to the Committee.(3)The executive sub-committee shall check the monthly income and expenditure of the Committee and make its recommendations to the Committee every month.(4)The executive sub-committee shall also be competent to inspect and verify the stores, furniture, fixtures, stationary etc. of the Committee and make its recommendations to the Committee.
