Section 26 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
26. Terms and conditions of appointment Secretary
. (1) The Secretary of the market committee shall be appointed by the State Government and shall held office during the pleasure of the State Government.(2)The Secretary shall be the principal officer of the market committee and shall carry into effect the resolution of the market committee and shall be responsible for keeping the accounts of the market committee and also for timely submission of all returns, statements and reports by the market committee to the Director, Board and the State Government.(3)The Secretary shall discharge such other functions as are entrusted to him by the Act and the rules and the bye-laws made thereunder.(4)No market committee shall pass an order of dismissal, removal, suspension or reduction in rank of a Secretary without the previous approval of the State Government.(5)The Secretary may send at any time any report or communication regarding the affairs of the market committee to the Director, Board and the State Government.(6)At the end of each market year the Chairman of the market committee shall send a report on the performance of the Secretary to the Director and the Board.(7)The pay or scale of pay, if any, attached to the post of a Secretary shall be such as may be determined by the State Government from time to time.(8)If the Secretary is an officer of the State Government or of the Board deputed to the market committee, he shall draw pay and allowances in terms of the order of the deputation, and his other conditions of service shall be governed by the rules of the service organisation to which he belongs.(9)If the Secretary is not an officer of the State Government or of the Board, deputed to the market committee, his pay or scale of pay shalt be such as may be determined by the market committee subject to the approval of the Board.
