Section 26L in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26L. Power and functions of the Board.
(1)The Board shall, subject to the provisions of this Act, have the following functions and shall have to do anything which may be necessary or expedient for carrying out those functions,-(i)Superintendence and control over the working of the Market Committees and other affairs thereof including programmes undertaking by such Committees for the [construction of new Market Yard and development of existing Markets and Market Areas;] [Substituted by section 14 (a) of U.P. Act No. 6 of 1977.](ii)giving such direction to Committees in general or any Committee in particular with a view to ensure efficiency thereof;(iii)any other function entrusted to it by this Act ;(iv)such other functions as may be entrusted to the Board by the State Government by notification in the Gazette .(2)Without prejudice to the generality of the foregoing provision, such power shall include the power-(i)to approve proposals of the new sites selected by the Committee for the development of Markets;(ii)to supervise and guide the Committees in the preparation of site- plans and estimates of construction programmes undertaken by the Committee ;(iii)to execute all works chargeable to the Board's fund;(iv)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be laid down in regulations of the Board;(v)to publish annually at the close of the year, its progress report, balance-sheet, and statement of assets and liabilities and send copies thereof to each member of the Board as well as to the Chairman of all the market Committees;(vi)to make necessary arrangements for propaganda and publicity on matters related to regulated marketing of agricultural produce ;(vii)to provide facilities for the training of officers and servants of the Market Committees.(viii)to prepare and adopt budget for the ensuing year;(ix)to make [subventions and loans] [Substituted by section 14 (b) of U.P. Act No. 6 of 1977.] to Market Committees for the purposes of this Act on such terms and conditions as the Board may determine ;(x)to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board or as may be specified from time to time by the State Government.
