Section 14(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)It shall be the duty of the Secretary to carry into effect the provisions of the Act, rules and bye-laws framed under the Act and instructions of the Board, and the decisions of the Committee and of the [Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] of the Committee consistent with the Act, the rules and the bye-laws and instructions of the Board and of the[Chief Administrator] [Substituted for the word 'Chairman' by Haryana Notification dated 2.12.1980.] or the Secretary of the Board and to effect maximum improvement in the market.
