Section 4 in Orissa State Agricultural Marketing Board Regulations, 1991
4. Powers and Duties of the Officers and Servants of the Board.
- Subject to the provisions in the Act and resolutions passed by the Board from time to time the officers of the Board shall have the following powers and duties.A-Chairman(i)The Chairman shall have the general control and overall supervisions over the affairs of the Board and its officers and staff. He shall preside over all the meetings of the Board. The Chairman shall also exercise such other powers and perform such other duties as may be delegated to him by the Board from time to time.(ii)The Chairman shall be competent to take decision on any urgent matters on behalf of the Board. Such matter shall be placed in the next Board meeting for confirmation.(iii)Authority to grant casual leave to the Secretary.B-Secretary(i)The Secretary shall be the Chief Executive Officer of the Board. All others officers and servants of the Board shall be subject to the immediate control of the Secretary. The Secretary shall be responsible for directing their work in such a manner as to ensure proper and efficient working of the Board.(ii)All appointments against the sanctioned posts shall be made by the Secretary subject to the approval of the Chairman. The Secretary shall be the authority to supervise the work of the officers and staff of the Board and to take disciplinary action against any of them for their neglect, misconduct etc. with the approval of Chairman.(iii)He shall convene the meetings of the Board.(iv)He shall be responsible for implementation of the policies and programmes laid down by the Board from time to time.(v)He shall be the officer to sue or be sued on behalf of the Board. All bonds and other legal documents executed in favour of the Board shall be in the name of Secretary by designation.(vi)He shall have the power to operate bank accounts individually or jointly with any other officers, authorised for the purpose subject to such limits as may be laid down by the Board from time to time.(vii)To sanction expenditure above rupees five thousand at time.(viii)To sanction purchase of vehicle/machineries and others, required for the Board within the budgetary limit subject to the approval of the Chairman.(ix)He shall exercise superintendence and control over the working of the R.M.C.s In the State.(x)He shall visit, inspect and enquire into the affairs of the R.M.Cs. He shall direct the Market Committee to do a thing or to desist from doing a thing which he considers necessary in the interest of the Committee.(xi)Authority to select the site for Markets subject to the approval of the Board.(xii)To grant casual leave to the Administrative Officer and earned leave to all officers and staff of the Board.(xiii)To perform such other functions as may be delegated or conferred by the Chairman/Board.(xiv)Arrange for internal audit of the Board.(xv)In the absence of the Secretary, the Administrative Officer of the Board shall perform the functions of the Secretary.C. Administrative Officer(i)Next to Secretary there shall be an Administrative Officer in the rank of Class-I, who shall be appointed subject to the approval of the Board.(ii)All orders of the Chairman shall be directly carried out by the Administrative Officer and issued under his signature.(iii)The Administrative Officer shall - (a) be the custodian of all properties of the Board and look to the day-to-day administration.(b)distribute the duties among the subordinate officers and staff working in different Cells of the Board and supervise their day-to-day work.(c)be responsible for proper functioning of each Cell under the Board and initiate/take disciplinary action against any staff of the Board for their neglect, misconduct etc. subject to the approval of the Secretary/Chairman/Board, as the case may be. He can directly take action against the IV grade employees and below in case of their negligence in duty, misconduct etc. except suspending and removing.(d)be responsible for timely submission of reports and returns to different quarters and proper maintenance of accounts and registers in the Board.(e)make disbursements/obtain vouchers and receive payments for and on he half of the Board.(f)prepare annual budget of the Board for consideration in the Board meeting.(g)prepare and place the annual income and expenditure statement/ balance sheet/annual administrative report etc. before the Board meeting for consideration and to take follow up action thereupon.(h)incur expenditure on sanctioned items up to a limit fixed by the Board from time to time.(i)arrange for convening and holding of the meeting of the Board and maintain record of proceeding of the meeting of the Board in such manner as prescribed in the Regulations.(j)take such steps as may be deemed necessary for execution of decisions of the Board.(k)visit, inspect and enquire into the affairs of the R.M.C. and initiate action in case of lapses.(l)have the power to approve the plan and estimates for construction and repairing work of the R.M.C. not exceeding Rs. 5,000/- and to do the same in respect of such works of a value exceeding that amount, with the approval of the Chairman.(m)inspect construction work undertaken by the Market Committee and report omission in such construction work to the Secretary/Board and take all corrective measures. It shall be his duty to bring to the notice of the Market Committee concerned, any shortcoming and defective arrangements whenever noticed for immediate rectification,(n)arrange realisation of contribution and other dues from the Market Committees.(o)draw, accept, endorse and negotiate bills of exchange and on behalf of the Board jointly with the Secretary or as may be duly authorised by the Board from time to time.(p)be competent to keep cash under the safe custody and issue receipts on behalf of the Board. He shall also be competent to prescribe the maximum limit of cash that can be kept in the chest subject to the approval of the Secretary.(q)be competent to grant casual leave to his subordinate Officers and servants of the Board.(r)have control and supervision over all office vehicles.(s)to do such other things and perform such other acts as may be entrusted or delegated by the Secretary/Chairman.(iv)The Administrative Officer may delegate any of his power to any of the officer of the Board subject to the approval of Secretary. In the absence of the Administrative Officer, the Secretary may authorise any officer of the Board to perform such functions as are necessary.D. Establishment Cell : For proper functioning of the Board shall be different cells.The Establishment Cell shall be headed by one Establishment Officer who shall be assisted by such staff as may be decided by the Board from time to time. The said cell shall look after the following items of work :(i)Arrange for appointment and posting of staff, maintenance of their service book, regular and timely attendance of staff/maintenance of Muster Roll in case of daily-wage-earners etc.(ii)Proper maintenance of Leave account Register, Cash Book, T.A. bill Register, Pay acquittance Register, Dead stock furnitures Registers, General ledger and other necessary registers required for the Cell.(iii)To make necessary seating arrangements for the officers and staff of the Board.(iv)Arrange for purchase of Dead Stock furnitures, contingencies and other materials required for the Board and look to the proper utilisation.(v)Maintenance of Log Books of the Office vehicles.(vi)Make necessary disbursement/Payment to staff and other after the same is passed for by the Authority concerned.(vii)Make necessary arrangements to keep all stock and stores etc. under safe custody.(viii)Responsible for timely preparation and submission of necessary reports and returns including correspondence etc., relating to the Cell.(ix)To perform such other duties as made entrusted from time to time.(x)Ensure that the letter received, are timely diarised and distributed among concerned cells, so also, the cell will ensure timely typing and issue of letters.E. Marketing Cell: The Marketing Officer shall remain in over all charge of the Cell. He shall be responsible for following items of work:(i)Timely submission of required reports and returns and review proceedings to, different quarters.(ii)Preparation of project proposals in respect of markets and Primarily Rural Markets for submission to Government of India for sanction of Central Assistance and passing of the same to the implementing agencies.(iii)Look to the proper and timely utilisation of Central assistance and submission of utilisation certificate to Government of India.(iv)Conduct market survey for establishment of new R.M.Cs. in the State/collect disseminate Market intelligence.(v)Preparation of State Master Plan for markets.(vi)Organisation of National seminal/workshop and conference.(vii)For maintenance of required registers in the Cell.(viii)Attending to the correspondence work relating to Act, Rules and Bye-laws;(ix)Attending to the corresponding work relating to grant of State subsidy to the Market Committees and Marketing Board.(x)Attending to the correspondence work relating grading of Agricultural Produce/N.S. Godowns and notifications for Market areas, Market yards, lists of commodities etc.(xi)Attending to the correspondence work relating to visit, inspection and enquiry.(xii)Budget of the Market Committees.(xiii)Any other matters as may be entrusted from time to time.F. Engineering Cell. The Engineering Cell shall be solely responsible for timely execution of all construction works in the R.M.C financed either out of Government grant of loans or Committees' own funds. The Board shall be entitled to get the supervision charges from the concerned Market Committee at the rate of 10% of the work value.The whole State shall be divided into three zones or more depending upon the aggregate work load of the R.M.Cs and each zone shall be headed by one Assistant Engineer. The Assistant Engineer in charge of each zone shall be assisted, by the required number of Junior Engineers and Work-Sarkars.All works of the R.M.Cs shall be executed under the supervision of the Engineering Cell of the Board.Functions Of Junior Engineers :(i)The Junior Engineers in charge of the Market Committee shall prepare Plan and Estimates on the requisitions, received from the R.M.C. after proper survey of the site on which the construction is proposed to be taken up. A register for the purpose shall be maintained at J.E. level which show the name of the R.M.C. from which requisition had been received, the date of receipt of requisition, list of items of construction, date of completion of preparation of Plan and Estimates and handing over the same to the R.M.C. and estimated amount in each case etc. After estimate is handed over intimation thereof shall be given by the Assistant Engineer concerned to the Administrative Officer(ii)All the estimates shall be prepared in accordance with the latest sanctioned scheduled of rates. All changes in the sanctioned rates during the currency of the year shall be sanctioned by the Board before their adoption. In support of sanitary projects the schedule of rates of Public Health Engineering Department shall be adopted.(iii)The Junior Engineer concerned, shall supervise the execution of work for the Plans and Estimates approved earlier, either through the Contractors or departmental labourers and ensure that the same are executed according to the approved Plan and Estimates. He shall give a Certificate of due execution for each work before final payment is made and also that the materials used therein are as per specifications in the estimates.(iv)The Junior Engineer shall check all the materials before use and satisfy himself on the standard of materials so collected. Any substandard materials, if found, shall be outright rejected by the Junior Engineer and a report thereon shall be given to the concerned Contractor/R.M.C. for immediate compliance with a copy to Administrative Officer.(v)The Junior Engineer shall be responsible for maintenance of a Register on the progress of construction of each item of work Market Committee wise. The said register shall remain open for inspection by the authority of the Board as and when required.(vi)He shall take measurement of all works executed under his supervision and assist the Assistant Engineer in doing check measurement.(vii)To prepare running bill of all works in progress and final bill for submission to the Assistant Engineer along with measurement books.(viii)To ensure proper maintenance of muster roll in cases where the construction is taken up departmentally and for timely payment of their wages by the R.M.C.(ix)Responsible for maintenance of a site book for each item of work and he shall record his findings in the site book. He shall see that the defects pointed to in the site book are properly rectified by the construction staff in time.(x)He shall prepare the tender paper and attend to the work starting from receipt of tender paper to finalisation of tenders.(xi)He shall prepare his tour programme for every month and send copies to the Administrative Officer as well as the Market Committee proposed to be visited sufficiently ahead of the visit.(xii)A work done report for each R.M.C. visited during the month, shall be prepared in nutshell and recorded in a register for verification by his Authority as and when required.(xiii)On the 1st working day of each month there shall be staff meeting in the Board Office in which all the field staff and indoor staff shall attend. They shall come prepared with all required information and register for detailed discussion in the staff meeting. A minutes of discussion shall be recorded and copies thereof shall be sent to ail concerned.(xiv)A register showing daily consumption of materials issued to the contractor shall be maintained at the site by the Work Sarker which shall be duly checked by the junior Engineer/Assistant Engineer during his spot visit.(xv)Any other matters as and when entrusted for the greater interest of the work.Functions of Assistant Engineer(i)The Assistant Engineer in charge of each zone shall ensure that the staff working under him are deployed suitably keeping in view the best interest of planning progress and economical execution of the works.(ii)Check and ensure timely approval of plan and estimates and return of same to the implementing agencies. A register is to be maintained showing the details of plan and estimates received, name of R.M.C. date of receipts, date of approval and date of onward transmission of the same to the implementing agencies etc.(iii)To ensure that the constructions taken up by the R.M.C. are in accordance with the sanctioned estimates, specifications, drawings and financial provisions.(iv)To check the functions, personally in case of important builders, bridges and culverts etc., to ensure the soundness and to record the measurements thereof and also to check and record the measurement of all other underground items of works before the same are concealed.(v)To take measurements of all important items of works such as foundations and steel reinforcement and to check measure all works, measurements which are recorded by the J.Es.(vi)To keep a vigilant control over the expenditure and report progress of work to the Administrative Officer of the Board every month.(vii)To check the Muster rolls maintained in the R.M.C. ana in case of work departmentally taken up, and see that the engagement of labourers is within the sanctioned provisions.(viii)While doing check measurements the A.E. in charge of the Zone shall have to check measure at least 25% on account bills, 50% on final bills up to Rs. 10,000/- (ten thousand) and 100 per cent on the final bills above Rs. 10,000/- (ten thousand).(ix)In cases where the measurement of certain portions of work cannot be check-measured when the work has advanced beyond a certain stage, the check measurement shall be made sufficiently early.(x)In exceptional cases in which check measurement has been rendered impossible, the reasons why the check measurement was not made in time shall be entered in the measurement book.-(xi)Materials, collected on the road side, shall ordinarily be check-measured after the whole collection on a well defined stretch of the road is completed to avoid any opportunity for frauds. In the event of collection being incomplete and the materials collected being required urgently for the road, further collection shall be suspended and the materials so far collected shall be check-measured and ordered to be spread. After the spreading is completed and check measured and the balance of materials at site recorded and check-measured, further collection may be proceeded with, and substandard materials if found shall be outright rejected.(xii)During the tour the A.E. shall ensure proper maintenance of building register in the R.M.Cs. and report to the A.O. in case of lapse.(Xiii)Any other matters as and when entrusted.G. Publicity Cell - The Publicity Cell shall be headed by an Assistant Publicity Officer who shall perform the following duties -(i)responsible to hold meeting, undertake publicity and propaganda on Market regulation scheme in the market area of different R.M.Cs to educate farmers and others.(ii)to distribute leaflets, pamphlet, wall posters on the Scheme among all market-users through the R.M.Cs.(iii)make arrangement for wide publicity through news papers, radio and T.V. on the activities of the R.M.Cs.(iv)to arrange and organise seminars and exhibitions in the State on agriculture marketing.(v)to arrange and publish annual administrative report/balance sheet and statement of assets and liabilities.(vi)to prepare budget of the Board for the ensuing year.(vii)to arrange for the training of officers and servants of the Market Committees.(viii)to take up quarterly review on the income and expenditure, arrival of agriculture produce, establishment of market years, staff position etc. of the R.M.Cs. in the State and arrange to issue proceedings thereof to the concerned quarters.(ix)look to the proper maintenance of arrival register of major commodities in respect of each market area.(x)look to the issue of meeting notice, preparation of agenda notes and records of proceedings of the Board meeting.(xi)see for the purchase of books and periodicals on Agril, Marketing. Act and Rules of different States, Act and Rules of Grama Panchayat, Municipality etc., Regulations of different States Marketing Boards and other books and journals relating to Agril, Marketing for the library of the State Marketing Board.(xii)Attend to the correspondence of utilisation of Godowns of the R.M.Cs.(xiii)Any other matters as and when to he entrusted.(H)Audit Ceil: The Audit Cell created in the Board, shall look to the following items of work. The Audit Superintendent shall remain in over all in charge of the Cell and he is responsible for proper discharge of duties by the Audit staff ;(i)The Audit Superintendent is to mobilise the audit staff subject to the approval of the A.O. of the Board in such a manner as to ensure up to date audit of accounts of the R.M.Cs. in the State.(ii)The Board shall be entitled to get fees from the Market Committees as per the rate prescribed by the competent authority.(iii)Audit shall be undertakes as per the guidelines to be formulated for the purpose.(iv)To carry out the auditing the auditors shall have access to all relevant records of the R.M.C.The Administrative Officer of the Board shall make an annual assessment of the work of each Cell and in cases where he feels necessary, he may suggest proposals for creation of any senior or junior grade officers and staff in any cell for consideration of the Secretary, Chairman and Board.Chapter-IV
