Section 66 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
66. Duties of the Secretary of the Marketing Board.
(1)All employees of the Marketing Board shall be under the control of the Secretary and all orders issued to them shall pass through him. He shall be competent to pass orders with regard to their posting in the principal market yard and sub-yards, according to the requirements of the Marketing Board and to grant casual leaves to such employees. The Secretary shall work under the Chairman.(2)The Secretary shall attend all meetings of the Marketing Board or sub-committee or a joint-committee or an ad hoc committee, except a meeting wherein anything, pertaining to him or any of his relative, is to be considered.Explanation. - The word "relative", for the purpose of this sub-rule, shall mean,-(a)father, mother, wife/husband, son, daughter, brother and sister of the Secretary;(b)brother and sister of the father of the Secretary; and(c)father, mother, brother and sister of the wife or husband as the case may be, of the Secretary.(3)The Secretary shall advise the Marketing Board and its Chairman in the light of the provisions of the Act, Rules and Bye-laws framed under the Act and the directions of the Government or of the State Marketing Officer issued from time to time and the previous decisions of the Marketing Board. His opinion shall be recorded in the proceedings of the meetings of the Marketing Board. The Secretary shall be responsible to send a copy of the proceedings of all the meetings of the Marketing Board to the State Marketing Officer at the earliest but well before the conduct of next meeting.(4)It shall be the duty of the Secretary to implement the provisions of the Act, Rules and Bye-laws made under the Act and the instructions of the Government or of the State Marketing Officer. The Secretary shall ensure that the decisions of the Marketing Board and of the Chairman shall be consistent with the provisions of the Act, the Rules and the Bye-laws to effect maximum improvement in the market.(5)The Secretary shall see that communications addressed to the Marketing Board by the Government and the State Marketing Officer is dealt with promptly and efficiently.(6)The Secretary shall be responsible for carrying out the day to day working of the office of the Marketing Board, maintenance of accounts, punctual rendering of returns, monthly review of the progress made in the enforcement of the Act, Rules and Bye-laws made thereunder and the safe custody of the cash, the common seal, the minutes book and other records and assets of the Marketing Board.(7)The Secretary shall make an annual assessment of the work of the employees engaged in connection with the management of the affairs of the Marketing Board and shall submit the report thereof to the Chairman of the Marketing Board who shall take this assessment into consideration while making final assessment of the work of such employees.(8)The Secretary shall publish and circulate from time to time the data of arrivals and rates of agricultural produce standard wise brought into the market area for sale as specified.(9)Any other activities as provided under sub-section (2) of section 42.
