Section 31P in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
31P. Powers and functions of Secretary of market committee of special market. The Executive Member of the Market Committee shall act as the Secretary of the Market Committee of the Special Market or Special Commodity Market. The Secretary shall-
(i)exercise supervision and control over the officers and staff of the market committee in matters of executive administration concerning accounts and records and disposal of all questions relating to the services of the officers and staff of the Market Committee as per the prescribed procedure.(ii)appoint officers and staff of the Market Committee as per direction and procedure prescribed by the Market Committee,(iii)incur expenditure from the Market Committee fund for the sanctioned items of work,(iv)in cases of emergency, direct the execution or stoppage of any work,(v)sanction and launch prosecution for violation of the provisions of this Act or rules or bye-laws made thereunder,(vi)issue licences to the functionaries operating in the market.(vii)prepare annual budget of the Market Committee,(viii)arrange for summoning the meetings of the market committee and maintenance of records of the proceedings of such meetings,(ix)inspect from time to time the construction work undertaken by the Market Committee and send report of such inspection to the Chairman of the Market Committee,(x)report such acts of the Market Committee or members of the Market Committee including the Chairman and Vice-Chairman which are contrary to the provisions of this Act or rules or by-laws framed thereunder, to the Director,(xi)take such steps as deemed necessary for the effective discharge of the functions and decisions of the Market Committee.
