Section 79(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(i)[x x x] [Omitted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).][(i-a) other manners of publication of notification under Section 3 (1);] [Relettered by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](ii)(a)qualifications which the representatives of agriculturists shall possess under Section 11 (1) [(b);] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](b)qualifications which the representatives of traders shall possess under Section 11 (1) [(c);] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](c)authority which shall conduct elections, determination of constituencies, preparation and maintenance of list of voters, disqualifications for being chosen as, or for being, a member, the right to vote, the payment of deposit and its forfeiture, the election affiances, the determination of election disputes and all matters ancillary thereto under Section 11 (3);(iii)the powers to be exercised and the duties to be performed by the Market Committee and its Chairman and Vice-Chairman;(iv)the election of Chairman and Vice-Chairman of the Market Committee;[(iv-a) the procedure and quorum at a meeting of Market Committee under Section 15;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](iv-b) [x x x] [[Omitted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001). Prior to omission it read as under :'(iv-b) the form in which declaration shall be furnished under sub-section (3) of Section 19'.]](v)the management of market, the procedure for recovery of market fees, fine for evasion of market fees and manner for assessment of market fees in default of furnishing returns.(vi)classification of market functionaries for grant of licences, regulation of licences under this Act, the persons required to take out licence, the forms in which and terms and conditions subject to which such licences shall be issued or renewed;(vii)the provisions for the persons by whom and the forms in which copies of documents and entries in the books of the Market Committee may be certified and the charges to be levied for the supply of such copies;(viii)the kind and description of weights and measures and the weighing and measuring instruments which shall be used in the transactions in the notified agricultural produce in a market yard;(ix)the periodical inspection of all weights and measures and the weighing and measuring instruments in use in a market yard;(x)the trade allowance which may be made or received by any person in any transaction in the notified agricultural produce in a market yard;(xi)facilities for the settlement of any dispute between a buyer and seller of notified agricultural produce or their agents including disputes regarding the quality or weight of the articles, payment in respect of the price of goods sold and the allowances for wrappings, containers, dirts or impurities or deductions for any cause by mediation, arbitration or otherwise;(xii)the provisions of accommodation for storing any agricultural produce brought into the market;(xiii)the preparation of plans and estimates for works proposed to be constructed partly or wholly at the expense of the Market Committee, and the grant of sanction to such plants and estimates;(xiv)the form in which the accounts of a Market Committee shall be kept, the audit and publication of such audit and the inspection of audit, memoranda of the account and supply of such memoranda;(xv)the preparation and submission for sanction of the annual budged and the report and returns to be furnished by a Market Committee;[(xv-a) the form in which the Market Committee shall prepare budget of its income and expenditure under sub-section (1) of Section 25-A;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](xvi)the time during which and the manner in which a trader or broker or commission agent shall furnish such returns to a Market Committee as may be required by it;(xvii)the regulation of advances, if any, given to agriculturists by brokers of commission agents or traders;(xviii)the grading and standardization of the agricultural produce;(xix)the keeping of a record of arrivals and average prices of agricultural produce;(xx)the manner in which auctions of agricultural produce shall be conducted and bids made and accepted in a market;(xxi)the recovery and disposal of fees leviable by or under this Act;(xxii)compounding of offences and fixing compensation therefor under this Act or rules or bye-laws made thereunder;(xxiii)[x x x] [[Omitted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001). Prior to omission it read as under :'(xxiii) manner of Constitution of State Marketing Service.']](xxiv)[x x x] [[Omitted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001). Prior to omission it read as under :'(xxiv) recruitment, qualification, appointment, promotion, scale of pay, leave, allowance, acting allowance, loans, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental punishment appeals and other service conditions of the members of the State Marketing Service.']](xxv)limits of expenditure which may be incurred in reception of distinguished guests;(xxvi)limits of honorarium to Chairman, travelling allowance to members and sitting fees payable to members for attending the meetings;(xxvii)manner of investment of the surplus in [the Market Committee Fund and the Madhya Pradesh State Marketing Development Fund] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).];(xxviii)procedure for framing of bye-laws, their amendments or cancellation and for their previous and final publication;(xxix)classification of Market Committees on the basis of annual income for all or any of the purposes of this Act;(xxx)term of office of the President, Vice-President and member of the Board;(xxxi)the powers to be exercised by the President and Vice-President of the Board;(xxxii)all matters required to be prescribed by rules under this Act;[(xxxii- a) mode of service of notice under this Act;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](xxxiii)generally for the guidance of Market Committees;[(xxxiii-a) the manner in which immovable property of Market Committee or Board shall be transferred.] [Inserted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003).]
