Section 3A(1) in The Assam Agricultural Produce Market Act, 1972
(1)The Board shall subject to the provisions of this Act and without prejudice to the provisions of Section 3(10), perform the following functions and do such things as may be necessary or expedient for carrying out these functions, namely-(i)Co-ordination of the working of the Market Committees and other affairs thereof including programmes undertaken by such Market Committees for the development of markets and market areas;(ii)Undertake the State level planning of the development of Agricultural produce and Markets;(iii)Administer the Marketing Board Fund;(iv)Giving direction to Market Committees in general or to any Market Committees in particular with a view to any Market Committees in particular with a view to ensure improvement thereof;(v)Any other functions specifically entrusted to the Board under this Act;(vi)Any other functions that may be entrusted to the Board by the State Government under this Act.
