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State of Rajasthan - Section

Section 33 in The Rajasthan Agricultural Produce Markets Rules, 1963

33. Functions and powers of the Chairman.

- [x x x] [Omitted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.] The Chairman or in his absence, the Vice-Chairman shall-
(i)preside over the meeting of the market committee and conduct business at such meetings;
(ii)watch over the financial and executive administration;
(iii)direct in cases of emergency the execution or stoppage of any work or the doing of any work which requires the sanction of the market committee;
(iv)[ x x x] [Deleted by Notification No. F. 10(2)/Group V/67, dated 30.7.1968-Rajasthan Gazette, Extraordinary, Part IV-C, dated 31.7.1968, p. 382, dated 30.7.1968.]
(v)he shall be responsible for all correspondence with the Government or the Director;
(vi)he shall be the authority competent to grant casual leave to the Secretary. For other kinds of leave the Secretary shall apply through the Chairman to the Director who shall take action to sanction leave in accordance with leave rules governing a Government servant;
(vii)[ x x x] [Omitted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]