Section 29(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)Save as provided in sub-section (1). -(a)The Secretary of the market committee may execute an agreement on behalf of the market committee where the amount of value of such contract or agreement does not exceed rupees five thousand regarding matters in respect of which he is generally or specifically authorised to do so by a resolution of the market committee.(b)the Chairman and the Secretary of the market committee may jointly execute contract or agreement on the behalf of the market committee when the amount or value of such contract or agreement does not exceed rupees twenty thousand depending on the class of the market committee.(c)in any case other than those referred to in clauses (a) and (b), a contract or agreement on behalf of the market committee shall be executed by the Chairman, the Secretary and one other member of the market committee who shall have been generally or specially authorized by a resolution of the committee to do so.
