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State of Madhya Pradesh - Section

Section 27 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

27. [ Secretary and other officers. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]

(1)There shall be a Secretary and other officers for every Market Committee [who shall be members of State Mandi Board Service or who are members of the services of the State Government or Government aided co-operative institutions or public sector undertakings whose services are obtained on deputation by the Board] :Provided that an officer may be appointed for more than one Market Committee.
(2)The Secretary shall be the Principal Executive Officer of the Market Committee and all officers and employees posted in the Market Committees shall be subordinate to him.
(3)The Secretly shall be accountable to the Market Committee and shall be under the control of the Market Committee.]