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State of Jharkhand - Section

Section 63 in The Jharkhand Agricultural Produce Markets Rules, 2000

63. Appointment of Sub-Committee and delegation of powers.

- (i) The Market Committee may appoint one or more Sub-Committees consisting of not more than three of its members for reporting or giving opinion on any matter or it may subject to so such restrictions and conditions as may be specified in the bye-laws, delegate to any such Sub-Committee such of its powers or duties as it may think fit.
(ii)The Market Committee may form a Sub-Committee of not more than three of its members for each or any of the market yards or for any other purpose, as the case may be for the day to day working of the Committee and may delegate any of its powers to such Sub-Committee or Sub-Committees.
(iii)Each Sub-Committee shall maintain a minute book of its proceeding and the Secretary shall take part in it as member and be responsible for writing of the proceedings of the meeting held by the Sub-Committee.