Section 92(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)The Board shall, subject to the provisions of this Act, perform the following functions and shall have power to do such thing as may be necessary or expedient for carrying out these functions:(i)Coordination of the working of the Market Committees and other affairs thereof including programs undertaken by such Market Committees for the development of principal market yards, sub- market yards and market sub-yards; and also in delineated market areas.(ii)Undertake State level planning of the development of agricultural produce including livestock in principal market yards, sub-market yards and market sub-yards.(iii)Administer the State Marketing Development Fund.(iv)Give direction to the Market Committees in general or any Market Committee in particular with a view to ensuring improvement thereof.(v)Any other functions specifically entrusted to it under this Act.(vi)Such other functions of like nature as may be entrusted to it by the Government.
