Section 78(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Secretary shall be the executive officer of the committee and the custodian of all the records and properties of the marketing committee and shall exercise and perform the following powers and duties, in addition to such other duties as may be imposed on him by this Act, the rules or bye-laws made thereunder, namely-(i)to convene meetings of the marketing committee or its sub-committees, if any, and maintain minutes of the proceedings thereof;(ii)to attend the meetings of the marketing committee or its sub-committees, and take part in the discussions but shall not move any resolution or vote at any such meetings;(iii)to take action to implement the resolution of the committee and of the sub-committee and report progress in implementing such resolutions to the committee or the sub-committee, as the case may be, as soon as possible;(iv)to prepare a statement of estimated receipts and expenditure of the marketing committee for such financial year;(v)to furnish to the Government, Director, marketing committee and the Board such returns, statements, estimates, statistics, and reports as may be required or called by them from time to time including reports-(a)regarding the fines and penalties levied or any other action taken against the market functionaries and others;(b)regarding contravention of the provision of the Act, the rules, the regulations, the bye-laws or the standing orders by any person;(c)regarding suspension or cancellation of licences;(d)regarding administration of the marketing committee and regulation of the marketing;(vi)to produce before the committee or the sub- committee, as the case may be, such documents, books, registers, and the like, as may be necessary for the transaction of the business of the committee or the sub-committee, and also whenever called upon by the market committee so to do;(vii)to exercise supervision and control over the act of all officers and servants of the committee;(viii)to collect fee and other moneys leviable by or due to the market committee;(ix)to be responsible for all moneys credited to or received on behalf of the marketing committee;(x)to make disbursement of all moneys lawfully payable by the marketing committee;(xi)to report to the Government, the Director, the Board, and the Vice-Chairman of the Board as soon as possible, any fraud, embezzlement, theft or loss of marketing committee fund or property;(xii)to prefer complaints in respect of prosecutions to be launched on behalf of the marketing committee and to process proceedings, civil or criminal, on behalf of the marketing committee.
