Section 14 in The Punjab Agricultural Produce Markets (General) Rules, 1962
14. Duties and powers of Secretary of Committee.
- [Section 43 (2) (ii)]. - (1) The Secretary shall be the executive officer of the Committee. All office establishment of the Committee shall be under his control, and all orders to any member of the staff of the Committee shall pass through him.(2)The Secretary shall work under the control of the Chairman of the Committee.(3)The Secretary shall be entitled to attend all meetings of the Committee or a sub-committee or a joint committee or an ad-hoc Committee, except a meeting wherein anything pertaining to him or any of his relatives is to be considered.Explanation. - Relative for the purpose of this sub-rule shall mean -(a)father mother, son, daughter, brother and sister of the person concerned; and(b)brothers and sisters of the father of the person concerned; and(c)father, mother, son, daughter, brother and sister of the wife or husband of the person concerned.(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 the [Chairman of Board] [Substituted vide Notification No. 11/13/93- M3/5762, dated 27.8.2003.] issued from time to time and previous decisions of the Committee. His opinion shall be recorded in the proceedings of the Committee.(5)It shall be the duty of the Secretary to carry into effect the provisions of the Act, rules and bye-laws framed under the Act and instructions of the Board, and the decisions of the Committee and of the Chairman of the Committee consistent with the Act, the rules and the bye-laws and instructions of the Board and of the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] and to effect maximum improvement in the market.(6)The Secretary shall see that communications addressed to the Committee by the Chairman or Secretary of the Board are dealt with promptly and efficiently and all correspondence between the Chairman or Secretary of the Board and the Committee is laid before the Chairman of the Committee for information or action as the circumstances may require.(7)Subject to sub-rule (5) the Secretary shall have immediate responsibility for carrying on the day to day working of the office of the Committee, maintenance of accounts, punctual rendering of returns, monthly review of the progress made in the enforcement of the Act and safe custody of the cash, the common seal, the minute book and other records and assets of the Committee.(8)The Secretary shall make an annual assessment of the work of the employees of the Committee which he shall submit to the Chairman of the Committee. The Chairman of the Committee shall take this assessment into consideration while making final assessment of the work of the employees.
