Section 17(5) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(5)The Board shall, subject to the provisions of this Act, perform the following functions and shall have the power to do such things as may be necessary or expedient for carrying out these functions, namely:-(i)Co-ordination of the working of the marketing committees and other affairs thereof including programmes undertaken by such marketing committees for the maintenance of markets, sub-markets, check posts and other sites in the market areas;(ii)undertake the planning and development of markets for agricultural produce;(iii)administer the Market Development Fund;(iv)issue direction to Marketing Committees in general or to one or more Marketing Committees in particular with a view to ensuring improvement thereof;(v)any other function specially entrusted to it by this Act;(vi)such other functions of like nature as may be entrusted to the Board by the Government.
