Section 23 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
23. Function of the executive authority of the Board and market committee.
- Subject to the functions entrusted under the Act and rules, the executive authority concerned shall-(1)carry into effect the resolution of the market committee or Board, as the case maybe;(2)furnish to the market committee or Board, as the case may be, the progress made in carrying out the resolutions;(3)bring forward in time all matters to the notice of the market committee or Board for which approval or sanction of the market committee or Board, as the case may be, is necessary;(4)report to the market committee or Board, as the case may be, monthly receipt and expenditure and the financial position including the audit objection;(5)conduct all official correspondence with the authorities subordinate, to the Government and correspondence with the Government through the Chairman or President, as the case may be;(6)check and inspect periodically the cash and accounts of subordinates who collects fees or other charges;(7)supervise the day-to-day administration and the work of his subordinates; and(8)keep the account of the market committee or Board, as the case maybe, in accordance with the law and instructions issued, from time to time, and to produce them -before audit or other authorities who are empowered to inspect or check the same.
