Section 45 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
45. Secretary of Market Committee.
- Every Market Committee shall have a Secretary, who shall be the Chief Executive officer of the Market Committee administering principal market yard, sub-market yard(s) and market sub-yard(s}and the custodian of all the records and properties of the principal market yards, sub-market yard(s) And market sub-yard( s)in _the delineated market area:Provided that the Secretary should be graduate in agriculture/ horticulture, agricultural economics/veterinary Science/Fisheries marketing/ agri-business and has also undergone minimum three months in-service training or such training undertaken after recruitment.Provided further that Director/ Managing Director may maintain a parallel of professionals, which may include professionals from open market, for appointing the post of Secretary to the Market. Committee, as may be prescribed in the Rules. The Director/ Managing Director shall have powers to appoint Secretary from the services of the State Government/Board and on deputation also and such appointments shall be binding on the Market Committee.
