Section 22L in The Rajasthan Agricultural Produce Markets Act, 1961
22L. Matters on which Board may frame bye-laws.
- The Board may frame bye-laws for the following purposes, namely: -(a)The manner in which the Board will carry out the purposes referred to in Sections 22-J and 22-K;(b)Administration of the properties of the Board including the maintenance and regulation of rest houses, staff quarters and other buildings and assets of the Board;(c)The procedure for giving aid to financially weak market committees;(d)The payment of allowances to the members of the Board and its committees;(e)The person or persons by whom, and the manner in which, a contract may be entered into or payments made on behalf of the Board; and(f)Any other purpose which, in the opinion of the Board, is expected to further the interests of the Board or the market committees or lead to improvement of marketing of agricultural produce.
