Section 66 in The Jharkhand Agricultural Produce Markets Rules, 2000
66. Powers and functions of the Secretary.
- (i) The Secretary shall be the Chief Executive Officer of the Market Committee and shall carry into effect the resolutions of the Market Committee.(ii)[ All employees of the Market Committee and staff who have been deputed by the Board, shall be subject to his control. He shall be responsible for directing their work in such manner as to ensure proper and efficient working of the Committee.] [Substituted by G.S.R. 12A dated 26.9.1993.](iii)[ He shall supervise the work of the Officers and staff of the Market Committee and Officers and staff posted in the Board and shall take such disciplinary action against them for their neglect, misconduct, indiscipline etc. as required.] [Substituted by G.S.R. 12A dated 26.9.1993.](iv)He shall be responsible for the proper execution of all orders passed by the Market Committee.(v)He shall be the head of the establishment entertained by the Market Committee.(vi)Subject to the control of the Chairman of the Market Committee, the Secretary shall be responsible for maintaining proper account of money received and/or expended for or on behalf of the Market Committee.(vii)All correspondence with officer subordinate to Government or with the Board shall be conducted by the Secretary.(viii)He shall also be responsible for maintaining complete records of all the disputes which may come up for decision before him and the Disputes Sub-Committee in the form to be prescribed by the Market Committee.(ix)On receipt of a complaint either written or oral regarding all matters concerning sale and purchase of agriculture produce in the market area, the Secretary shall conduct an inquiry 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. It shall also be the duty of the Secretary to check if proper payment to sellers in the market is being made and no irregularities in making weighments of agricultural produce in the market area are being committed.(x)He shall call meeting of the Market Committee and shall have the right to speak and vote at and otherwise take part in any meeting of the Market Committee or Sub-Committee as an ex-officio Member-Secretary. He shall advise the Market Committee and its Chairman in the light of the provisions of the Act, Rules and bye-laws and the previous decisions of the Market Committee and directions of the Jharkhand Government and the Board.(xi)[ He shall have power to sanction casual leave, earned leave to the employees of the Market Committee and of the Board posted in the Market Committee.] [Substituted by G.S.R. 12A dated 26.9.1993.](xii)He shall maintain a diary of inspection, seizure of accounts and unauthorised agricultural produce, detention of vehicles, assessment of market fee and other important occurrences, a copy of which shall be sent to the Assistant Director and the Board.(xiii)[ The Secretary shall make an annual assessment of the work of employees of the Market Committee and of the Board posted therein.] [Substituted by G.S.R. 12A dated 26.9.1993.](xiv)He shall prefer complaints in respect of prosecutions to be launched on behalf of the Market Committee and conduct proceedings, civil or criminal in all courts and tribunal or any authority on behalf of the Market Committee.(xv)He shall also perform any other duty or duties imposed under the Act, Rules, bye-laws, order of the Board and Market Committee.(xvi)[ The Secretary shall be the drawing and disbursing Officer for payment of his salary and allowances and for the Officers and staff of the Board and the Market Committee.] [Added by G.S.R. 12A dated 26.9.1993.]
