Section 58 in Karnataka Agricultural Produce Marketing Act 1966
58. Appointment of Secretary and technical staff to the market committee.
(1)Every market committee shall have a Government servant as the Secretary appointed by the State Government or by an officer or authority authorised by the State Government in that behalf;(2)A market committee may also have a Government servant as an [Additional Secretary or Assistant Secretary] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] or such number of Assistant Secretaries as may be determined by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] appointed by the State Government or an officer or authority authorised by it in that behalf.(3)The accounts and audit staff of every market committee shall consist of Government servants appointed by the State Government or by an officer or authority authorised by it in that behalf.(4)There may be an Engineer and other subordinate staff under him for a group of such number of market committees as the State Government may considering the importance and the work in such market committees by general or special order determine.(4A)[ Save as otherwise provided in this Act the [State Government may on the recommendation of the Director of Agricultural Marketing] [Inserted by Act 35 of 1986 w.e.f. 17.6.1986] constitute an enforcement cell headed by an officer not below the rank of a Group-A officer of [the Karnataka Administrative Service or the Karnataka State Marketing Service] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] to exercise such powers and perform all such duties as may be made given issued exercised and performed by a market committee under any of the provisions of items (iv) (vi) and (xii) of clause (a) and items (ii) (iv) and (v) of clause (b) of sub-section (2) of section 63 and sections 66 67 and 70.](5)All the officers specified under sub-sections (1) (2) (3) and (4) shall be the servants of the State Government. They shall draw their salary and allowances from the Consolidated Fund of the State. The conditions of service of such officers and staff shall save as otherwise provided in section 59 be such as may be determined by the State Government.
