Section 38(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)The Secretary of the Committee shall be its Chief Executive Officer and shall, subject to the provisions of this Act, perform such functions, exercise such powers, and discharge such duties, as may be prescribed, or provided in the bye-laws or as the Managing Director, may, by order in writing direct;Provided that when more than one Secretary are posted in a Committee, the Managing Director shall nominate one of the Secretaries to be its Chief Executive Officer and shall determine the functions to be performed, powers to be exercised and duties to be discharged by each of them.
