Section 24 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
24. Terms and conditions of appointment of members of the market committee
. (1) Subject to the provisions of sub-rule (2), no member of the market committee shall be entitled to draw any salary, wages, fee, honorarium or allowances from the market committee fund and shall not hold any office to profit under the market committee.(2)The market committee may grant to a non-official member such travelling allowance as may be determined by it with the approval of the Board to meet expenditure that may be incurred by him for attending to the business of the market committee :Provided that no such travelling allowance shall be paid for attending a meeting of the market committee held in the market area.Explanation. For the purpose of this sub-rule a non-official member means a member who has been appointed to represent the small growers or agriculturists or licensed traders.(3)No member of a market committee shall enter into a contract with the market committee and shall, draw any amount from the market committee fund for execution of any contract or for making payment to a contractor.Explanation. Taking out a licence from the market committee for acting as a market functionary shall not constitute entering into a contract with the market committee for the purpose or this sub-rule.(4)No member of a market committee shall indulge in or encourage any activity prejudicial to the interest of the market committee or contrary to the accepted decisions of the market committee or contrary to the purposes of the Act and the rules and bye-laws made thereunder.(5)No member of a market committee shall remain absent from two or more consecutive meetings of a market committee except on leave of absence from the market committee.(6)Every member shall be liable for loss, waste or misapplication of the fund or other property belonging to the committee, if such loss, waste or misapplication is proved to the satisfaction of the Board to be the consequence of his neglect or misconduct in the performance of duties as a member of the committee and he may, after being given an opportunity to show cause why he shall not be required to make good the loss, be surcharged with the value of such property or the amount of such loss by the Board whereupon such value or amount shall be recoverable from the member by the market committee.(7)A member against whom an order to make good the loss been made under sub-rule (6) may, within one month from the service of such order, appeal to the State Government which shall have the power of confirming, modifying or setting aside the order.
