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State of Punjab - Section

Section 4 in The Punjab Agricultural Produce Markets (General) Rules, 1962

4. Functions and powers of Chairman and Secretary of the Board.

[Section 3(II)(1) & 43(2)(ii)(a)] - (1) The Chairman of the Board shall, -(a)be responsible for the efficient administration of the organization and to carry out the provisions of the Act and the provisions of the rules and to exercise general control over the employees of the Board and those of the Committees; and(b)[Omitted vide Punjab Notification Dated 15.1.2001] [Omitted by Punjab Government Notification No.11/16/06-M- 3/4495. dated 27.7.2006, Omitted text read '(b) be the competent authority for approving the budget of the Committees; and](c)be responsible for the preparation of the annual budget of the Board.
(2)[The Chairman of the Board shall preside over the meeting of the Board.] [Substituted vide Punjab Government Gazetted (Extraordinary) Notification No. G.S.R. 12/P.A./23/61/S.43/Amd.(43)/2002 dated March 25, 2002 page 77.]