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State of Punjab - Section

Section 22 in Punjab Market Committees Bye-laws

22. Disposal of papers on behalf of the Committee.

- [(1) The Secretary shall have immediate responsibility of proper management of the affairs of the Committee and disposal of day to day papers of the Committee. If decision on such papers involves policy matter the papers shall be put up to the Chairman for decision.] [Substituted vide Notification No. 3066 dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.]
(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.