Section 46 in Karnataka Agricultural Produce Marketing Act 1966
46. Powers and duties of Chairman.
- Without prejudice to the powers conferred on the Chairman under any other provision of this Act,-(1)The Chairman of the market committee shall be the chief controlling and supervising officer of the market committee. All officers and servants of the market committee shall subject to the provisions of this Act the rules the bye-laws and the directions if any given by the committee be subject to his control.(2)The Chairman shall,-(a)preside over the meetings of the market committee and the subcommittees and conduct business at such meetings;(b)watch over the financial and executive administration of the market committee;(c)exercise supervision and control over the officers and servants (whether such officers or servants are Government servants or not) of the market committee in matters of executive administration concerning accounts and records and disposal of all questions relating to the service of the employees; and(d)in cases of emergency direct the execution or stoppage of any work or the doing of any act which requires the sanction of the market committee.
