Section 15 in The Orissa Agricultural Produce Markets Act, 1956
15. Market Committee Fund.
(1)All moneys received by a Market Committee shall be paid into a fund to be called "The Market Committee Fund" and all expenditure incurred by a Market Committee under or for the purposes of this Act, shall be defrayed out of the said fund. Any surplus remaining with the Market Committee after such expenditure has been met shall be invested as may be prescribed in this behalf.(2)Every Market Committee shall pay to the State Government the cost of any additional or special staff employed by the State Government in consultation with such Market Committee for giving effect to the provisions of this Act, in the market area for which such Market Committee is established.(3)The State Government shall determine the cost of such additional or special staff and shall, when their staff is employed for the purposes of more than one Market Committees, apportion such cost among the Committee concerned in such manner as it thinks fit. The decision of the State Government determining the amount payable by any Market Committee shall be final.
