Section 20(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)A Committee may, with the previous approval of the [Secretary of the Board] [Substituted for the words 'Chairman of the Board' by Act 40 of 1963.] employ such other officers and servants as may be necessary for the management of the market and may pay such officers and servants salaries as fixed by the Board for different cadres and shall have power to control and punish them :Provided that where the basic pay of an employee is less than [five hundred rupees] [Substituted by Punjab Act 10 of 1982.] the previous approval of the [Secretary of the Board] [Subsituted for the words 'Chairman of the Board' by Act 40 of 1963.] for the appointment will not be necessary :Provided further that if after examining the records obtained from the Committee or otherwise the [Board] [Omitted by Punjab Act 40 of 1963.] is satisfied that any officer or servant of the Committee is negligent in the discharge of his duties the Committee shall on the requirement of the [Board] suspend or otherwise punish him, and if the [Board] is satisfied that he is unfit for employment the Committee shall dismiss him or terminate his services.
