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State of Tamilnadu - Section

Section 46 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

46. Inspection.

(1)The Director or any officer authorised by the Government in this behalf shall conduct annual inspection of the office of every market committee. The inspection questionnaire shall be in the form as may be specified by the Government, from time to time. The Government shall review the annual inspection report submitted by the Director or Officer in this sub-rule.
(2)The Secretary shall conduct the annual inspection of every market and check-post within the area of the jurisdiction of the market committee. The inspection questionnaire shall be in the form as may be specified by the Government, from time to time. The Director shall review the inspection report submitted by the Secretary under this sub-rule, within three months from the date of submission of the inspection report.
(3)Any Officer nominated by the Government in this behalf shall conduct annual inspection of the office of the Board. The inspection questionnaire shall be in the form as may be specified by the Government, from time to time. The Government shall review the inspection report under this sub-rule.
(4)The expenses in connection with the annual inspection shall be met from the fund of the market committee or the Board, as the case may be, in accordance with the instructions issued by the Government in this behalf, from time to time.
(5)
(a)Notwithstanding anything contained in the foregoing rules, every inspection conducted by the Director or any other Officer authorised by him or by the Secretary, in the course of performing their duties or for the purpose of supervision of the markets, check-posts, etc., either by surprise or by the prior intimation shall be with reference to a questionnaire in Form 28 and subject to the instructions issued by the Government, from time to time.
(b)The inspection report in the said questionnaire shall forthwith be sent to the immediate higher authority.
(c)Every instructions at the time of inspection shall be in writing.