Section 70 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
70. Power and functions of the Director of marketing.
(1)Subject to the provisions of this Act, the Director of Marketing may perform such functions other than those prescribed by the Board under this Act, which would enable proper execution of the provisions of this Act.(2)In particular and without prejudice to the generality of the provisions of sub-section (1) the functions of the Director of Marketing may include;(i)supervision on the market committee for effective execution of provisions of this Act relating to transactions of agricultural commodities taking place on the market yard;(ii)launch prosecution for contravening provisions of this Act and rules made thereunder;(iii)suggest amendments to this Act and rules framed thereunder for effective execution of the objectives of the Act;(iv)approve bye-laws framed by the market committee under this Act and rules formulated thereunder;(v)conduct audit account of the market committee;(vi)grading and standardization of agricultural produce;(vii)approval of the budget of the market committee;(viii)accommodation to the creation of posts of officers and staff of the market committees;(ix)appointment and transfer of the members of the State Agricultural Marketing Service and act as the Cadre controlling authority for the personnel of the State Agriculture Marketing Service;(x)take steps for timely and proper conduct of the election of the market committee and the Chairman of the market committee;(xi)acceptance of resignation of the Chairman of the market committee;(xii)prefer an appeal from any person aggrieved by the order of the market committee;(xiii)approval of the resolutions passed by the market committee;(xiv)removal of Chairman or member/members of the market committee;(xv)inspect or cause to be inspected accounts and offices of the market committes.Chapter-X Penalty
