Section 14 in The Punjab Agricultural Produce Markets (General) Rules, 1962
14. Duties and powers of Secretary of Committee.
- [Section 43(2)(ii)]. - [(1) The Secretary of the Committee shall be the Executive Officer of the Committee. All employees engaged in connection with the management of the affairs of the Committee shall be under his control, and all orders to them shall pass through him. He shall be competent to pass orders with regard to their postings in the principal market yard and sub-market yards, except in the case of assistant Secretaries, according to the requirements of the committee and to grant casual leave to such employees.] [Substituted by Haryana Notification dated 12.9.1975.](2)The Secretary shall work under the control of the Chairman of the Committee.(3)The Secretary shall be entitled to attend all meetings of the Committee or a sub-committee or a joint committee or an ad hoc Committee, except a meeting wherein anything pertaining to him or any of his relatives is to be considered.Explanation. - Relative for the purpose of this sub-rule shall mean -(a)father, mother, son, daughter, brother and sister of the person concerned; and(b)brother and sister of the father of the person concerned; and(c)father, mother, son, daughter, brother and sister of the wife or husband of the person concerned.(4)[ The Secretary shall advise the Committee and its Chairman in the light of the provisions of the Act, rules and bye laws framed under the act and directions of the Board or of the [Chief Administrator] [Substituted by Haryana Notification dated 12.9.1975.], or Secretary of the Board issued from time to time and previous decisions of the Committee. His opinion shall be recorded in the proceedings of the Committee. The Secretary shall be responsible to send a copy of proceedings of the Committee and sub-committees to the Secretary of the Board immediately but in no case later than three days after the date of meeting.(5)It shall be the duty of the Secretary to carry into effect the provisions of the Act, rules and bye-laws framed under the Act and instructions of the Board, and the decisions of the Committee and of the [Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] of the Committee consistent with the Act, the rules and the bye-laws and instructions of the Board and of the[Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] or the Secretary of the Board and to effect maximum improvement in the market.(6)The Secretary shall see that communications addressed to the Committee by the Chairman or Secretary of the Board are dealt with prompty and efficiently and all correspondence between the[Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] or Secretary of the Board and the Committee is laid before the[Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] of the Committee for information or action as the circumstances may require.(7)Subject to sub-rule (5) the Secretary shall have immediately responsibility for carrying on the day to day working of the office of the Committee, maintenance of accounts, punctual rendering of returns, monthly review of the progress made in the enforcement of the Act and safe custody of the cash, the common seal, the minute book and other records and assets of the Committee.(8)[ The Secretary shall make an annual assessment of the work of the employees engaged in connection with the management of the affairs of the Committee and he shall submit the same to the[Chief Administrator] [Substituted by Haryana Notification dated 12.9.1975.] of the Committee who shall take this assessment into consideration while making final assessment of the work of such employees and shall send the same to the[Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] of the Board whose remarks shall be final.][15. Allowances of members of Board and Committees. [Section 43(2)(xxvi)]. [Substituted by Haryana Notification dated 17.7.1972.] - [(1) For journeys undertaken by the members of the Board for attending meetings or for any other work of the Board for which they specially deputed by it, they shall be paid daily allowance and travelling allowance at the rates to be fixed by the Government from time to time :(2)For journeys undertaken by the members of the committee including Chairman and Vice-Chairman of the committee (other than the official members) for attending its meeting or for any other work of the committee for which they are specially deputed by it, the shall be paid travelling and daily allowance at the rate fixed by the Registrar, Co-operastive Societies for the members of Group 'B' Co-operative Societies :] [Substitued vide No. 6146-Agri. II 94)-76/24447, dated the 2nd December, 1976.][Provided that in the case of members of the State Legislature they shall be paid travelling and daily allowances according to the rates fixed for such members under the rules governing their allowances.] [Proviso added vide No. GRS-118/8A-23/61S-43/Amd (6)/64, dated the 17th April, 1964.](3)For attending the meeting of the Board/Committee the member of the State legislature small be paid traveling and daily allowance according to the rules covering their allowances.(4)The Chairman of the Committee shall be paid an honorarium of [One Thousand] [Substituted by Haryana Notification No. 2385-Agri.S(1)-93/19820 dated 14.10.1993 for 'Five hundred'.] rupees per month. The Vice-Chairman who performs the functions and duties of the Chairman continuously for a period of not less than fifteen days shall also be paid the said honorarium of [One Thousand Rupees] [Substituted by Haryana Notification No. 2385-Agri.S(1)-93/19820 dated 14.10.1993 for 'Five hundred'.]:Provided that the total amount of honorarium drawn by the Vice- Chairman in any financial year shall not exceed [Three Thousand] [Substituted by Haryana Notification No. 2385-Agri.S(1)-93/19820 dated 14.10.1993 for 'Fifteen hundred'.] rupees.(5)[ Notwithstanding anything contained to the contrary in sub-rules (1) and (2), the members of the committee, who may come to attend the meetings within a radius of 8 Kilometers of the place of meetings shall be paid allowance, equal to daily allowance fixed under sub-rule (2).] [Substituted by Haryana Notification dated 18.5.1985.](6)If in the opinion of the Board, the financial position of a committee does not warrant the payment of travelling and daily allowances according to the scale prescribed above it may fix such scale of daily and traveling allowance in the case of committee as it may think proper.[15A. Other allowances of Chairman of Board. - (1) There shall be paid to the Chairman of the Board monthly allowance not exceeding [one thousand rupees] [Substituted by Haryana Notification dated 1.8.1969.] as the State Government may fix.(2)[ The Chairman of the Board other than a serving or retired Government employee shall be provided with residential accommodation or in lieu thereof given a lodging allowance, fixed by the State Government from time to time.(3)The Chairman of the Board, other than a serving or retired Government employee shall be provided with a staff car or in lieu thereof conveyance allowance, fixed by the State Government from time to time.] [Substituted by Haryana Notification dated 11.12.1980.](4)[ The Chairman if at the time of his appointment as such is a retired Government employee, shall be paid a monthly allowance not exceeding the pay drawn by him at the time of his retirement minus gross amount of pension (including the monthly equivalent of his Death-cum-Retirement Gratuity). He shall also be entitled to [dearness allowance, house rent allowance and Chandigarh compensatory allowance] [Substituted by Haryana Notification dated 25.9.1974.] as admissible to other re-employed Government Employees from time to time.](5)In case a serving Officer is appointed as Chairman of the Board in addition to his own duties, he shall continue to draw the same emoluments which he would have drawn in Government Service.(6)In case a serving Officer is appointed as a whole time Chairman of the Board he shall treated to be on deputation and shall get such emoluments and other allowances as are admissible to him under normal Government rules.
