Section 10 in The Punjab Agricultural Produce Markets (General) Rules, 1962
10. Powers of Chairman and Vice-Chairman of Committee.
- [Section 43 (2) (iii)]. - [(1) The Chairman of the Committee shall be its chief executive officer and be responsible for proper management of the affairs of the Committee in accordance with the provisions of the Act, rules and bye-laws framed thereunder] [Substituted vide Notification No. 11-(13)-M-III.83/9379 dated 4.5.88.].(2)The Chairman of the Committee shall send report about the annual assessment of the work of the Secretary of the Committee to the concerned District Mandi Officer who shall forward the same with his comments to the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] who shall record his opinion thereon.(3)The reports about the annual assessment of the work of other employees of the Committee shall be written by the Secretary of the Committee who shall send the same to the Chairman of the Committee who shall record his opinion thereon. If the Chairman of the Committee disagrees with the opinion of the Secretary of the Committee, he shall send a copy of his opinion to him.(4)The Chairman shall forthwith report to the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] in case any member of the Committee dies or becomes subject to any of the disqualifications mentioned in sub-section (5) of section 3 read with sub-section (6) of section 12.(5)The Chairman may by an order in writing delegate any of his powers to the Vice-Chairman or Secretary, generally, or for such period as may be determined by him and may, at any time and without assigning any reasons withdraw the delegation so made by like order.(6)[ The Chairman shall be the authority competent to grant casual leave to the Secretary of the Committee, but other kinds of leave shall be granted to him by the Secretary of the Board or such other officer of the Board as may be authorised by him in this behalf :] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.]Provided that the [Chairman] [Substituted vide Punjab Government Gazette Supplement Part III, dated 12.6.1996.] of the Committee shall intimate about his being on leave to the concerned District Mandi Officer before proceeding on leave or as early as possible after that.(7)The Chairman shall ordinarily attend the office of the Committee atleast once in a week and if he is likely to be absent from the notified market area for more than a week or on account of illness or other circumstances is unable to perform his duties, he shall inform the Vice-Chairman in writing accordingly and send a copy of the same to the concerned District Mandi Officer and the Vice-Chairman shall thereupon act for the Chairman, and while so doing he shall have all the powers and privileges and be responsible for all the duties of the Chairman. In the event of death of the Chairman or in the event of resignation of the Chairman having been accepted or a no- confidence motion against him having been confirmed, the powers, privileges and responsibilities of the Chairman shall be exercised, enjoyed and discharged by the Vice-Chairman who shall officiate as Chairman until a new Chairman is elected or nominated :Provided that if the Chairman is absent from the notified market area for over a month or is unable to attend the office of the Committee on account of illness or for other circumstances or for any other reason is unable to perform his duties and where the Chairman does not inform the Vice-Chairman about his absence in writing the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] shall direct the Vice- Chairman to officiate as Chairman till the Chairman resumes his duties.
