Section 20 in The Punjab Agricultural Produce Markets Act, 1961
20. Appointment and salaries of officers and servants of committees.
(1)Every committee shall have a person as its Secretary, appointed by the Board as its servant, and lent to the Committee subject to such terms and conditions as the Board may prescribe.(2)A Committee may, with the previous approval of the [Secretary of the Board] [Substituted for the words 'Chairman of the Board' by Act 40 of 1963.] employ such other officers and servants as may be necessary for the management of the market and may pay such officers and servants salaries as fixed by the Board for different cadres and shall have power to control and punish them :Provided that where the basic pay of an employee is less than [five hundred rupees] [Substituted by Punjab Act 10 of 1982.] the previous approval of the [Secretary of the Board] [Subsituted for the words 'Chairman of the Board' by Act 40 of 1963.] for the appointment will not be necessary :Provided further that if after examining the records obtained from the Committee or otherwise the [Board] [Omitted by Punjab Act 40 of 1963.] is satisfied that any officer or servant of the Committee is negligent in the discharge of his duties the Committee shall on the requirement of the [Board] suspend or otherwise punish him, and if the [Board] is satisfied that he is unfit for employment the Committee shall dismiss him or terminate his services.(3)(i)A Committee shall in the case of any other officer or servant of the Board whom it employs, pay such pension and other contribution, gratuity and allowances as may be required by the conditions of his service under the Board.(ii)A Committee may also, in the case of any of its officers and servants provide for the payment to them of such leave or other allowances, pensions or gratuities as it deems proper, and may contribute to any provident fund which may be established for the benefit of such officers and servants.(iii)A Committee shall, in case of any Government servant whom it employs, pay to the State Government such contributions towards the pension and leave allowances of such servant as may be payable under any regulation in force for the time being.(4)The services of the Secretary or any employee dealing with the accounts of a Committee shall be transferable within the same [State] [Substituted by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation), Order, 1969.].(5)The Secretaries in the service of Market Committees constituted under the Punjab Agricultural Produce Markets Act, 1939 and the Patiala Agricultural Produce Markets Act, 2004 B.K., shall be deemed to be the servants of the Board and their emoluments and other conditions of service shall be such as may be determined by the Board.(6)The powers conferred by this section on a committee shall be exercised subject to such rules as may be made in this behalf by the State Government.
