Section 46 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
46. Powers functions and duties of the Secretary.
- The Secretary shall exercise and perform the following functions and duties in addition to such other duties as may be specified in this Act, the Rules or Bye-laws, namely -(i)To convene the meetings of the Market Committee and of the sub-committees, if any, and maintain minutes of the proceedings thereof.(ii)To attend the meetings of the Market Committee and of every sub-committee and take part in the discussions but shall not move any resolution or vote at any such meeting.(iii)To take action to give effect to the resolution of the committee and of the subcommittees, and report about all actions taken in pursuance of such resolution to the committee as soon as possible.(iv)To prepare the budget proposal.(v)To furnish to the Market Committee such returns, statements, estimates, statistics and reports as the Market Committee may from time to time, require including reports regarding-(a)fines and penalties levied on and any disciplinary action taken against the Members of the staff and the market functionaries and others;(b)over-trading by any trader;(c)contravention of the provisions of the Act, the Rules, the bye-laws, the standing orders by any person;(d)suspension or cancellation of licence by the Chairperson or the Director; and(e)administration of the Market Committee and the regulation of the marketing in the Principal market yard, sub-market yard(s) a market sub-yard(s).(vi)To produce before the Market Committee such documents, books, registers and the likes as may be necessary for the transaction of the business of the committee or the sub-committee and also whenever called upon by the Market Committee to do so.(vii)To exercise supervision and control over the acts of all officers and servants of the Market Committee.(viii)To collect fees/user charge and other money leviable by or due to the Market Committee.(ix)To be responsible for all moneys credited to or received on behalf of the Market Committee.(x)To make disbursements of all moneys lawfully payable by the Market Committee.(xi)To report to the Chairperson and the Director/ Managing Director as soon as possible in respect of fraud, embezzlement, theft or loss of Market Committee Fund or property.(xii)To prefer complaints in respect of prosecutions to be launched on behalf of the Market Committee and conduct proceedings, civil or criminal, on behalf of the Market Committee.
