Section 100 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
100. Officers and Servants of Market Committee.
(1)The Secretary and other officers and servants employed by a Market Committee shall be divided into three categories, namely -(i)officers,(ii)superior servants,(iii)inferior servants,(2)Officers include the Secretary, joint secretary, deputy secretary, assistant secretary and accountant.(3)Superior servants include treasurer, clerk, supervisor, inspector, head-clerk, senior clerk and grader.(4)Inferior servants include peon, watchman, waterman, driver, naik, gateman, mali and other menial servants.(5)No new post shall be created or any existing post abolished, no appointment to any post (not being a temporary or officiating appointment to any post for a period not exceeding six months) shall be made, and no person in the service of a Market Committee shall be discontinued as a measure of retrenchment or economy in rank except with the previous approval of the Director.(6)No person in the service of a Market Committee shall be suspended for a period exceeding one month without the previous approval of the Director or any officer specially authorised by him in this behalf.(7)Subject to the provisions of sub-rule (5), no person shall be appointed to any post by a Market Committee unless such appointment is made in accordance with the bye-laws made for recruitment to such posts and in accordance with the recommendations made by a sub-committee of the Market Committee established under its bye-laws.(8)The Committee may, with the previous approval of the Director, make bye-laws -(a)for pay-scales attached to various posts;(b)for grant of leave, including leave allowances;(c)for establishing and maintaining by the Committee a provident fund on behalf of its officers and servants; and for compelling any such officer or servant to contribute thereto and for contributing to such provident fund from the market fund;(d)for granting them pension or for subscribing on their behalf for pension or gratuity under any general or special order from the State Government for the time being in force;(e)for establishing and maintaining a compassionate fund;(f)for regulating the conditions subject to which pensions and gratuities from such funds may be given;(g)for grant of compensation for injuries resulting from accidents;(h)for undertaking welfare activities in the interest of the servants of the Market Committee.(9)In the case of an officer or a servant lent by Government, or by another Market Committee, the Committee may contribute to the leave salary, gratuity or pension to which he may be entitled in accordance with the conditions of his service with Government or with the other Market Committee.(10)With the sanction of the Director, the Committee may give an extraordinary pension or gratuity -(a)to any officer or servant in execution of his duties;(b)to the family of any officer or servant who is killed in the execution of his duties; or(c)from the compassionate fund established and maintained under clause (e) of sub-rule (8) to the family of any officer or servant left in indigent circumstances on account of the premature death of such officer or servant.(11)No officer or servant employed by a Market Committee shall -(a)except in accordance with the general or special order of the Committee, communicate directly or indirectly the contents of any confidential documents or information to any member of the general public;(b)canvass or otherwise interfere or use his influence in connection with, or take part in, any election to the Committee otherwise than in the discharge of any duties assigned to him officially.
