Section 17(1) in Punjab State Farmers and Farm Workers Commission Act, 2017
(1)The Member-Secretary shall assist the Commission in carrying out the purposes of this Act. He shall, -(i)administer day to day affairs of the Commission and supervise and manage the day to day functioning of the Commission and issue directions, orders or instructions to the employees of the Commission in consultation with the Chairperson;(ii)make arrangements for proper maintenance and custody of all records, securities, cash and the properties of the Commission;(iii)endorse and transfer promissory notes, Government and other securities and endorse, sign, encash, cheques and other negotiable instruments on behalf of the Commission;(iv)sign all deposit receipts and operate the accounts of the Commission with bank(s) and the financing agencies;(v)institute, conduct, defend, compromise, refer to arbitration, legal proceedings in favour of or against the Commission or its officers or employees through any officer or employee of the Commission or otherwise through legal practitioners or any other person authorized by him in this behalf;(vi)determine, powers, duties and responsibilities of the employees of the Commission in consultation with the Chairperson;(vii)enter into negotiations and contracts and rescind and make such notes, deeds and instruments as may be necessary on behalf of the Commission in relation to any of the object of the Commission or otherwise in the interest of the Commission;(viii)take necessary steps as may be necessary to avoid any loss or prevent damage or loss to the assets, properties and interests of the Commission;(ix)appoint custodians of books and records and other properties of the Commission; and(x)exercise all such powers as may be delegated to him by the Commission or by the Chairperson.
