Section 18 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
18. Functions and powers of the Vice-Chairman.
- The Vice-Chairman of the Board shall-(i)discharge all functions as chief executive officer of the Board and make appointments and exercise supervision and control over the officers and members of the staff of the Board and the Marketing Service in matter including those of executive or administrative in nature as laid down in service regulations;(ii)ensure maintenance of accounts and records;(iii)dispose of all questions relating to the service of the employee as per the procedure laid down in the regulations;(iv)appoint officers and members of the staff of the Board and Marketing Service as per procedure laid down in the regulations;(v)incur expenditure from the Market Development Fund on works and other items as per powers delegated to him by the Board;(vi)in case of emergency, direct the execution or stoppage of any work and perform any function which requires to sanction of the Board;(vii)prepare the annual budget of the Board ;(viii)arrange internal audit of the Board;(ix)discharge any other duties which may be assigned to him by the Board from time to time ;(x)take steps for execution of the decisions of the Board;(xi)inspect works undertaken by the Marketing Committees and Board and take corrective measures;(xii)report to the Government such acts of the Marketing Committees or of the Board which are contrary to the provisions of this Act or the rules, regulations or bye-laws made thereunder; and(xiii)take such steps as may be deemed necessary for effective discharge of the functions of the Board.
