Section 31A(4) in Punjab Market Committees Bye-laws
(4)The competent authority for sanctioning of payments shall be Secretary, Market Committee in case of contribution payable to the Board, salaries of the fixed establishment as per the norm, bills of electricity, water, telephone and audit fee. [He shall also be competent to release the funds out of Market Committee funds for the works administratively approved/technically sanctioned to the Executive Engineer, P.W.D./B&R and Executive Engineer, Punjab Mandi Board] [Inserted vide Notification No. 101328 dated 13.3.1990, published in the Gazetted dated 6.4.1990.]. For sanction of other expenditures the competent authority shall be Market Committee. Where the Market Committee has not yet been constituted or the Chairman or Vice-Chairman have not been elected or appointed or where the Chairman or Vice-Chairman are not working, the competent authority shall be the Marketing Enforcement Officer or Senior Marketing Enforcement Officer or District Mandi Officer or any other officer authorised by Secretary Board.
