Section 73 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
73. Powers and Duties of the Managing Director.
(1)Subject to the provisions of this Act, the Managing Director shall have the general superintendence, and control over the Market Committee and its Chairman, Vice-Chairman and other members, it's Secretary and other officers or shall issue directions to them.(2)The Managing Director may inspect, or cause to be inspected, all documents or records relating to the affairs of the Committee and, require the Committee, its Chairman, Vice- Chairman, Members, Officers or Servants to furnish such information or material, as he may consider necessary.(3)On receipt of a complaint in respect of an act relating to the affairs of the Committee, the State Government may require the Managing Director to conduct enquiry or institute proceedings against the Committee, its Chairman, Vice- Chairman, member or officer, and the Managing Director shall act accordingly.(4)The Managing Director shall, for the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely -(a)issuing the summon and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents.(5)The Managing Director shall exercise supervision and control over officers and staff of the Board in matters of administration, concerning accounts and records and shall dispose off all questions relating to the service of the employees, as per procedure prescribed.(6)The Managing Director shall appoint officers and staff as per direction and procedure prescribed by the Board.(7)The Managing Director may incur expenditure from the "Uttarakhand Marketing Developemnt Fund" and "Kendriya Mandi Fund" on the sanctioned items of work.(8)In case of emergency he may, direct the executions or stoppage of any work and may do any such act, which requires the sanction of the Board.(9)He shall get prepared annual budget of the Board.(10)He shall arrange for the internal audit of the accounts of the Board.(11)He shall arrange for the meetings of the Board and maintain records of the proceedings of the meetings of the Board, as per prescribed procedure.(12)He may take lawful steps for implementation of the decision of the Board.(13)He shall issue the financial and administrative sanctions of the works sanctioned from Board Fund, Mandi Development Fund and Kendriya Mandi Fund and inspect the works.(14)The Managing Director shall promptly, about the resolutions passed/acts done by the Board or market committee against the provisions of this Act, Rules and by-laws made thereunder, to the Government and shall stop such resolations/works till the directions of the Government are obtained.(15)The Managing Director shall have power to sanction or reject the proposals, passed by the Marketing Committee.(16)The Managing Director shall take such steps, as deemed necessary, for effective discharge of the functions of the Board.(17)The Managing Director may take effective action in any other matter, as are prescribed.
