Section 2 in The Punjab Market Committees (Class IV) Service Rules, 1989
2. Definitions.
- In these rules unless the context otherwise requires, -(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961);(b)'Appendix' means an appendix to these rules ;(c)'Chairman' means the Chairman of a Committee;(d)'direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the service of the Board or Government of India or of a State Government.(e)'Government' means the Government of the State of Punjab in the Agriculture Wing of the Department of Agriculture and Forest ;(f)'recruiting authority' means a recruiting authority of a Committee consisting of the Chairman of the Committee as its President, the District Mandi Officer or his nominee not below the rank of an Assistant District Mandi Officer as expert representative and two other representatives, one each out of the Scheduled Castes and Ex-Servicemen, to be nominated by the Committee from amongst its members :Provided that when there is a vacancy in the office of the Chairman in terms of Section 17 of the Act, the Committee shall elect one of its members to act as President of recruiting authority :Provided further that when the Committee is under supersession, the Officer appointed by the Government as its Administrator shall be the President of the recruiting authority and two other representatives to be nominated by the Committee had the Committee been under suspension from amongst its members shall be nominated by the Secretary of the Board from amongst the Officers of the Board one each of the Scheduled Castes and Ex-Servicemen ;(g)'Service' means the Market Committee [Group-D] [Substituted '(Class IV)' by Notification No. G.S.R. 72/P.A.23/1961/S.43/Amd./2018, dated 12.9.2018 (w.e.f. 27.1.1989).] Service.
