Section 22(2) in Punjab Market Committees Bye-laws
(2)The Chairman or the Market Committee shall before passing any order to taking decision on a matter, obtain the opinion of the Secretary on every such matter and every order or decision taken by the Chairman or the Committee, as the case may be, shall include a reference to the opinion given by the Secretary on the matter. Where the Chairman or the Committee disagrees with the opinion of the Secretary, it will record reasons for the same.
