Section 56 in Karnataka Agricultural Produce Marketing Act 1966
56. Powers functions and duties of the Secretary.
- Subject to the powers of the Chairman under section 46 and the other provisions of this Act or the rules the Secretary shall be the chief executive officer [and the custodian of all the records and properties] [Inserted by Act 17 of 1980 w.e.f. 3.11.1979] of the market committee and shall exercise and perform the following powers and duties in addition to such other duties as may be specified in this Act the rules or bye-laws namely:-(i)convene [in consultation with the Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] the meetings of the market committee and of the sub-committees if any and maintain the minutes of the proceedings thereof;(ii)attend the meeting of the market committee and of every subcommittee and take part in the discussion but shall not move any resolution or vote at any such meeting;(iii)take action to give effect to the resolutions of the committee and of the sub-committees and report about all actions taken in pursuance of such resolutions to the committee as soon as possible;(iv)furnish to the market committee such returns statements estimates statistics and reports as the market committee may from time to time require including reports,-(a)regarding the fines and penalties levied on and any disciplinary action taken against the members of the staff and the market functionaries and others;(b)regarding over-trading by traders;(c)regarding contraventions of the Act the rules the bye-laws or the standing orders by any person;(d)regarding the suspension or cancellation of licences [by him or by the Chairman] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986];(e)regarding the administration of the market committee and the regulation of the marketing;(v)produce before the committee such documents books registers and the like as may be necessary for the transaction of the business of the committee or the sub-committees and also whenever called upon by the market committee to do so;(vi)exercise supervision and control over the acts of all officers servants of the committee;(vii)collect fees and other moneys leviable by or due to the market committee;(viii)be responsible for all moneys credited to or received on behalf of the market committee;(ix)make disbursements of all moneys lawfully payable by the market committee;(x)report to the Chairman and the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [immediately in respect of fraud illegal acts] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] embezzlement theft or loss of market committee funds or property;(xi)prefer complaints in respect of prosecutions to be launched on behalf of the market committee and conduct proceedings civil or criminal on behalf of the market committee.
