Section 34K in The Gujarat Agricultural Produce Markets Act, 1963
34K. Power and duties of Managing Director.
- The Managing Director appointed by the State Government under Section 34-I shall-(i)appoint officers and servants of the Board in accordance with the procedure prescribed by regulations;(ii)exercise supervision and control over officers and servants of the Board;(iii)incur expenditure from the Development Fund on sanctioned items of work;(iv)in cases of emergency, direct the execution or stoppage of any work and doing of any act which requires the sanction of the Board;(v)prepare annual budget of the Board in consultation with the Director of Agricultural Marketing, Gujarat State, fro consideration of the Board;(vi)arrange for internal audit of the Board;(vii)arrange for convening and holding of the meetings of the Board and maintain records of proceedings of meetings of the Board in such manner as may be prescribed by regulations;(viii)take such steps as may be deemed necessary for execution of decision of the Board;(ix)authenticate, by his signature, orders, decisions and other documents of the Board;(x)inspect construction works undertaken by the market committees, either from their own funds or loans or grants provided by the Board or any other agencies, and report omissions in such construction works to the Board and the Director of Agricultural Marketing, Gujarat State and take all corrective measures;(xi)report to the State Government all such acts, either of the market committees or of the Board, as are contrary to the provisions of this Act, the rules and the regulations;(xii)take such steps as may be deemed necessary for effective discharge of the functions of the Board.
