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State of Punjab - Section

Section 25 in Punjab Market Committees Bye-laws

25. Copies of orders, resolution and balance sheets.

(1)Any person may be granted a copy of resolution of the Committee or of a balance sheet.Copies of orders made by or on behalf of the Committee shall only be supplied to the person affected by such order.
(2)For the grant of a copy under clause (1) following fee shall be charged :-Resolution and order - [Rupee one] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.] per 100 words or fraction thereof subject to a minimum of [Rupee two] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.'] per copy.Balance sheet - [Rupee one] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.] per document.Note :- Copies of orders against an employee shall be supplied to him free of charge.
(3)The application for copy shall contain such particulars as may be sufficient to enable the case to be traced.
(4)The application for the grant of the copy under sub-clause (1) shall be accompanied by an earnest money of Rs. 2 and shall be duly entered in the register maintained for this purpose. The fee for issuing a copy shall be adjusted from this amount and balance, if any, paid to the applicant with the copy. The copying fee charged shall be transferred to the funds of the Committee.
(5)A copy under this bye-law shall be prepared by such person as may be authorised by the Chairman and certified to be true by the Secretary or in his absence by another person appointed by the Chairman in this behalf. Such certificate shall give the date on which the application was received and the copy prepared and delivered to the applicant, and shall be conclusive evidence of the correctness of these dates.
Name of applicant with parentage and address Date of receipt of application Nature of documents copy of which is applied for No. of receipt issued in token of earnest money Date of preparation of copy Date of delivery of copy Copying fee charged No. of words copied Balance of earnest money refunded, if any, or amount chargedabove the earnest money Signature or thumb impression of the recipient of the copy Initials of the Secretary Remarks
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