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State of Rajasthan - Section

Section 43 in The Rajasthan Agricultural Produce Markets Rules, 1963

43. Servants of the market committee.

- [(A) (i) Every market committee shall have a Secretary appointed by the State Government on deputation or such scale of pay and allowances as may be fixed by the Government.(ii)In case, the Director recommends that there is a necessity of Additional Secretary in a particular class of Market Committee, the State Government shall also appoint Additional Secretary on deputation on such scale of pay and allowances as may be fixed by Government].(B)Powers and functions of the Secretary. - (1) The Secretary shall be the Executive Officer of the market committee and carry into effect the resolution of the market committee.
(2)All other officers and servants of the committee shall be subject to his control. He shall also be responsible for directing their work in such manner as to ensure proper and efficient working of the market.
(3)It shall be the duty of the Secretary to supervise the work of the officers and servants of the committee and to take necessary disciplinary action against any of the officers and servants of the committee for their neglect, misconduct etc.
(4)He shall be responsible for the proper execution of all orders issued by the committee. He shall take or cause to take action against any of the officers and servants of the committee in accordance with the directions given by the committee.
(5)The Secretary shall be the head of the establishment entertained by the committee.
(6)Subject to the control of the Chairman the Secretary shall be responsible for maintaining proper accounts of money received and or/spent for and on behalf of the committee. He shall conduct all routine correspondence and attend to other Secretarial work of the office.
(7)All correspondence with offices subordinate to Government or Director shall be conducted through the Chairman or with the previous approval of the Chairman who shall be bound to transmit them to the authorities concerned with his remarks, if any.
(8)He shall also be responsible for maintaining complete records of all the disputes which come up for the decision before the dispute sub-committee in the form to be prescribed by the committee.
(9)He shall also maintain a record of the dispute settled by him in the form to be prescribed by the committee.
(10)On receipt of a complaint either written or oral regarding all matters concerning sale and purchase of agricultural produce in the market, the Secretary shall conduct an enquiry and shall make a report of the same to the Chairman for taking such action as he may think necessary in accordance with the provisions of the Act, rules and bye-laws.
(11)He shall call meetings of the market committee and shall have the right to speak at and otherwise, take part in any meeting of the committee or subcommittee thereof, but shall not be entitled to vote or move any resolution. He shall maintain the proceedings of the meeting and sign the same.
(12)Whenever a short vacancy on the post of a Secretary arises, the Director in. consultation with the market committee may direct any member of the staff of the market committee to hold additional charge of the post.
(13)Besides a Secretary, the market committee may employ such other officers and servants as may be necessary and proper for the efficient execution of its duties. Such officers and servants shall be divided into two classes-
(a)Superior Officers and Servants, and
(b)Inferior Servants.
Superior officers and servants shall be the Assistant Secretary, Accountants, Treasurers, Supervisors, Qanungoes, Clerks and such officers and servants as the Director may determine besides a Secretary. The inferior servants shall be peons, watchman and other menial servants.
(14)The terms and conditions of the superior officers and servants shall be such as are approved by the Director and those of the inferior servants shall be such as the market committee itself may decide.
(15)The appointment of superior officers and servants shall be made by the Market Committee subject to the approval of the Director. Any punishment, revision in pay or terms of service or dismissal of the superior officers and servants shall also be subject to the approval of the Director. All inferior servants shall be under the full control of the Market Committee but the committee shall make an immediate report to the Director in regard to their appointment, pay, punishment, dismissal and other matter relating to such servants.
(16)The Director may by order in writing delegate any of his powers and duties under this rule to any of his subordinate officers subject to such conditions as he thinks fit.
(17)No Government servant employed by the Market Committee shall be punished except by the authority which would have been competent to do so if he were in service of that Government at that time or otherwise than in accordance with the rule relating to conditions of the service of that Government.
(18)The Market Committee shall take sufficient security from such of its officers and servants as are entrusted with the handling of money.[44. Travelling allowance of the Chairman, members and officers and servants of the Market Committee. - A Market Committee may pay to its members, officers and servants travelling allowance for the journeys undertaken by them at its meetings or any other Market Committee work at the following rates:-A. Fares:
(1)For journeys by Railway:-
(i)Member including Chairman and Vice-Chairman. - First class fare or the actual fare if the journey is performed in a lower class.
(ii)Secretary and other officers and servants. - As per T.A.Rules of the State Government.
(2)For journey by Road:-
(i)If places are connected by regular bus service. - Actual Bus fare.
(ii)For places not connected by train or regular bus service:-
(i)Member, including Chairman and Vice-Chairman. - Rs.0.40 paise per K.M.
(ii)Secretary and other officers and servants.-
As per T.A.Rules of the State Government:Provided that the journeys must be performed by the cheapest and the shortest route.B. Incidental charges:
(1)For journey by Rail or Bus:-
(i)Members including Chairman and Vice-Chairman. - Rs.0.40 paise per K.M. or a fraction thereof but exceeding 5 Kms.
(ii)Secretary and other officers and servants. - As per T.A. Rules of the State Government.
The amount of incidental charges shall be limited to one daily allowance for the actual journey period of every 24 hours or portion thereof.C. Daily allowance:
(1)[ Chairman, Vice-Chairman and Members :-
S. No. Name of Post @ Rs. per day of 24 hours or fraction thereof
Within Rajasthan except Jaipur and out-sideRajasthan For Jaipur and Capitals of other States For Delhi, Mumbai, Chennai, Kolkatta and othermetropolitan cities
(i)(ii)(iii) ChairmanVice-ChairmanMembers 656555 807060 10010080]
[Substituted by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.]
(2)Secretary and other officers and servants. - As per T.A. Rules of the State Government:Provided that if any member [including Chairman and Vice-Chairman] [Inserted by Notification No. F. 6(66)/Agriculture/Group 2/97, dated 6.7.1997-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.6.1997, p. 67(2), vide G.S.R. 40 = 1998 RSCS/Part II/P. 321/H. 274] does not get a conveyance on the day after the meeting is over he shall be eligible to get half daily allowance for the next day.D. Sitting Fees:A member including Chairman and Vice-Chairman residing in the town, in which the head-quarter of the Market Committee is situated, shall get the sitting fees for attending a meeting of the Market Committee at the rate of [the daily allowance as specified above.] [Substituted by Notification No. F. 6(66)/Agriculture/Group 2/97, dated 6.7.1997-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.6.1997, p. 67(2), vide G.S.R. 40 = 1998 RSCS/Part II/P. 321/H. 274.]E. Journey on Transfer:
(1)Secretary and other officers and servants. - As per T.A.Rules of the State Government.F. A Market Committee shall not allow its members, Secretary and employees to incur any expenditure for performing journey outside the region, as may be determined by the [Director] [Substituted Inserted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93.], in which it is situated without the previous sanction of the [Director or the person authorised by him in this behalf.] [Substituted Inserted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93.]G. No Chairman or Vice-Chairman shall claim T.A. or D.A. for the journey performed by him to the headquarter of the Mandi Samiti and to any of its sub-yards for than [5] [Substituted by Notification No. F. 6(66)/Agriculture/Group 2/97, dated 6.7.1997-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.6.1997, p. 67(2), vide G.S.R. 40 = 1998 RSCS/Part II/P. 321/H. 274.] days in a month. Provided that the Chairman and Vice-Chairman may claim conveyance charges @ Rs. 5,50 per day for 5 days in a month.]