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State of Haryana - Section

Section 22 in Punjab Market Committees Bye-laws

22. Disposal of papers on behalf of the Committee.

(1)The Secretary, unless otherwise directed by the Chairman, may dispose of all papers on behalf of the Committee. If decision on such papers involves policy matters, the papers shall be put up to the Chairman for disposal.
(2)The Chairman or the Market Committee shall before passing any order to taking decision on a matter, obtain the opinion of the Secretary on every such matter and every order made by the Chairman or decision taken by him, shall include a reference to the opinion given by the Secretary on the matter.