Section 3(14) in The Assam Agricultural Produce Market Act, 1972
(14)Subject to rules made under this Act, the Board may, with the approval of the State Government frame bye-laws for-(a)regulating the transaction of business at its meeting;(b)the assignment of duties and powers of the Board to its Chairman, Secretary or persons employed by it; and(c)regulating the employment and conditions of service in respect of any or all of the categories of officers and employees of the Board and the Market Committees,(d)such other mattes as may be prescribed.
