- [(1) The Secretary shall be the head of the office of the Committee. All employees of the Market Committee shall report to him. He may call for any return of work done by a member of staff during a specified period. His orders shall be complied with promptly.] [Substituted vide Notification No. 3066 dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.](2)The duties to be discharged by various employees of the Market Committee shall be as under :-(1)Head Clerk-cum-Accountant. - 1. Incharge of office of Market Committee in absence of Secretary or Assistant Secretary;2. Personal files and service books of the employees;3.Maintenance of accounts including Cash Book, P.F. Ledger, Budget Ledger, Establishment Check Register and Bills etc;4. Preparation of bills;5. Preparation of cheques;6. Preparation of budgets of Market Committee;7. General correspondence;8. If any other employee viz., Clerk or Mandi Supervisor or Auction Recorder is posted to assist Head Clerk-cum-Accountant the work shall route through Head Clerk-cum- Accountant. Where there are more than one posts of Head Clerk-cum-Accountant the work shall be divided among them by the Secretary, Market Committee according to the local needs and circumstances.(2). Mandi Supervisor-cum-Fee Collector. - 1. Collection of fees;2. Accounts checking of dealers when authorised by Secretary;3. Mandi inspecting;4. Enforcement of the Act, Rules and Bye-laws;5. To supervise auction, weighment and market transactions;6. In-charge of the work in the market area;7. Seasonal arrangements.(3)Auction Recorder. -1. To start auction;2. To record auction in the register in Form 'H' of the rules;3. To ensure entries in Heap Register or Boli Bahis;4. Cross checking of Sale-purchase returns in Form 'M';5. Cross checking of gate register with Form 'M' returns;6. To maintain gate register;7. To collect market fee where need be;8. To assist Mandi Supervisor in accounts checking;9. To maintain account of market fee in Dealer Ledger;10. To maintain revenue stamp register;(4). Clerk. - 1. Receipt;2. Despatch;3. Type;4. Record Keeping;5. Maintenance of stamp register;6. To assist the Head Clerk-cum-Accountant in matters pertaining to general correspondence and accounts;7. Store, Stock and Statitionery;(5)Kanda Moharar. - 1. To weigh loaded and empty vehicles and agricultural produce on the weigh-bridge of market committee;2. To issue receipts in token of having received weighment charges; 3. To issue certificate of weighment;4. Maintenance of accounts of weighment charges;(6)Care Taker. - 1. Work connected with the rest house of the Committee;2. Maintenance of equipment of the rest house like beddings, sheets, cots, utensils, furniture, fixture etc;3. Maintenance of register of persons staying in the rest house;4. To receive fees for stay in the rest house and keep its account.(3)Secretary of the committee [or when directed by concerned District Mandi Officer] [Words added by Punjab Government Notification No. Enf 808, Dated 15.1.2009.] may add or modify or allocate the duties according to the local needs and circumstances. Secretary of the Committee may also assign to the employees of the Committee apart from their regular duties such other duties as he may consider necessary for the discharge of official duties and shall see that the employees under him perform their duties properly and efficiently.(4)Secretary of the Market Committee shall be competent to grant earned leave upto one month, casual leaves and annual increments of the employees of the Committee.(5)No case of promotion or efficiency bar or punishment or leave shall be considered by the committee without obtaining and considering a report from the Secreatry.](6)[ Secretary of the Committee shall be competent authority to initiate disciplinary action and to award minor punishment to the employees of the Market Committee. where the disciplinary action is of such a serious nature as to call for a major Punishment to an employee, Secretary of Committee may initiate departmental proceedings. However, before awarding any punishment, Secretary shall place the matter before committee for decision.] [Added by Punjab Government Notification No. Enf 808, Dated 15.1.2009.](7)Where serious disciplinary action is called for against any employees of the Market Committee, the Secretary of the Committee may with approval of the District Mandi Officer and shall when direction to this effect is issued by the District Mandi Officer or any other officer authorized by the Secretary of the Board, suspend the concerned employee pending disciplinary action against him.Explantion :- The instances of disciplinary action for the purpose of sub-clause (7) shall be as under -(i)Embezzlement;(ii)Non-checking of register in Form 'F' or any other alternative register in place of Form 'F' permitted by the Secretary Board;(iii)Non-recoding of agricultural produce in register in Form 'H' or gate register any other such register prescribed in rules or byelaws or by the Committee or the Secretary Board;(iv)Absence from duty without any tangible or valid reason;(v)Grave misconduct.(8)The Provision of sub-clauses (6) and (7) is without prejudice to the powers of the Committee and the Board under Section 20(2) of the Act.(9)The Secretary of the Board or any officer of the Board authorized by him shall be the appellate authority for orders issued under sub-clauses (6) and (7) above. The appellate authority may rescind or reverse or modify or set aside the orders passed under sub-clauses (6) and (7) above :Provided that appeal shall be presented to the appellate within thirty days of the date of order.]
