Section 3 in The Punjab Agricultural Produce Markets (General) Rules, 1962
3. Constitution of the Board.
- [Sections 3 and 43 (2) (1)]. -For the purpose of enabling the State Government to nominate non- official members -(i)under sub-clause (i) of clause (b) of sub-section (1) of Section 3, the[Chief Administrator] [Substituted for the word 'Director' by Haryana Notification dated 2.12.1980.] shall submit a panel of one name from each district;(ii)under sub-clauses (ii) of clause (b) of sub-section (1) of Section 3, the Director of Agricultural shall submit a panel of three names.(iii)under sub-clause (iii) of clause (b) of sub-section (1) of Section 3, the Director of Agricultural shall submit a panel of [eight names] [Substituted for the words 'four names' by Haryana Notification No. 1452-Agri.S.(1)-96/1183 dated 15.5.1996.] two from each division;(iv)under sub-clause (iv) of clause (b) of sub-section (1) of Section 3, the[Chief Administrator] [Substituted for the word 'Director' by Haryana Notification dated 2.12.1980.] shall submit a panel of one name from each district;(v)under sub-clause (v) of clause (b) of sub-section (1) of Section 3, the Registrar shall submit a panel of [eight names] [Substituted for the words 'four names' by Haryana Notification No. 1452-Agri.S.(1)-96/1183 dated 15.5.1996.] two from each division.(vi)under sub clause (vi) of clause (b) of sub-section (1) of sub- section 3, the [Chief Administrator] [Substituted for the words 'Director' vide Haryana Notification dated 2.12.1980.] shall submit a panel of one name of one name from each district; and(vii)under sub-clause (vii) of clause (b) of sub-section (1) of Section 3, the [Chief Administrator] [Substituted for the words 'Director' vide Haryana Notification dated 2.12.1980.] of Panchayats shall submit a panel of [eight names] [Substituted for the words 'four names' by Haryana Notification No. 1452-Agri.S.(1)-96/1183 dated 15.5.1996.] two from each division.(2)The panels of names received under sub-rule (1) shall not be binding upon the State Government.(3)The casual vacancies among non-official members of the Board shall be filled by calling a panel names in the manner indicated in sub-rule (1).(4)The term of office of non-official members shall commence from the date on which the appointment is notified in the Official Gazette.][4. Functions and powers of Chairman, Chief Administrator and Secretary of the Board. - [Section 3(1) and (2)] (1) The Chairman of the Board shall preside over the meetings of the Board.(2)The Chief Administrator shall, -(a)be responsible for the administration of the Act and shall subject to any other provision contained in these rules, exercise general control ever the employees of the Board and those of Committees;(b)enjoy the powers of the Head of the Department as are being enjoying by the Director of Agriculture in relation to matters pertaining to Agricultural Department;(c)be the competent authority for approving the budgets of the Committees; and(d)be responsible for the preparation of the annual budget of the Board.(3)The Secretary of the Board shall, in relation to matters pertaining to the Board, enjoy the same powers as are being enjoyed by a Head of Office in the Agriculture Department in relation to matters of that Department.] [Substituted by Haryana Notification dated 2.12.1980.]
