Section 43 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
43. Powers and duties of the Secretary of the Committee.
- The Secretary of the Committee shall exercise and perform the following powers and duties in addition to such other powers and duties as may be specified in this Act, or the rules or bye-laws made thereunder, namely:-(i)to convene the meetings of the Committee and the Sub- Committees, if any, and maintain minutes of the meetings thereof;(ii)to attend the meetings of the Committee and Sub-Committees and take part in the discussion;(iii)to take steps to give effect to the resolution of the Committee and of the Sub-Committees and report all actions taken in pursuance of such resolution to the Committee in the next meeting;(iv)to prepare the budget proposal of the Committee;(v)to furnish to the Committee such returns, statements, estimates, statistics and reports as the Committee may from time to time, require including following informations :-(a)the fines and penalties imposed and any disciplinary action taken against the members or the staff and the market functionaries and others;(b)overtrading by the traders;(c)regarding contraventions of the Act, the rules, the bye laws or the standing orders, if any, by any person;(d)regarding the suspension or cancellation of license by the Managing Director of the Board;(e)regarding the administration of the Committee and the regulation of the marketing;(vi)produce before the Committee, books, registers and other documents, as may be necessary for the transaction of the business of the Committee or the Sub-Committee, whenever called upon by the Committee to do so;(vii)exercise supervision and control over the acts of all the officers and the servants of the Committee;(viii)collect fees and other money leviable by or due to the Committee;(ix)be responsible for all money credited to or received on behalf of the Committee;(x)make disbursements of all money lawfully payable by the Committee;(xi)operate, maintain and transact the Committee fund;(xii)report to the Managing Director of the Board, as soon as possible, in respect of fraud, embezzlement, theft or loss of the Committee fund or property; and(xiii)prefer complaints in respect of prosecutions to be launched on behalf of the Committee and conduct proceedings, civil or criminal on behalf of the Committee.Chapter-V Finance, Acounts and Audit of The Board and The Committee.
