Section 34J in The Gujarat Agricultural Produce Markets Act, 1963
34J. Powers and functions of Board.
- The Board shall, subject to the provisions of this Act, perform the following functions and shall have powers to do such things as may be necessary or expedient for carrying out such functions, namely:-(i)to co-ordinate the working of the market committees and other affairs thereof including programmes undertaken by such market committees for development of principal market yards, sub-market yards and provisions of infrastructural facilities and amenities;(ii)subject to orders or directions, if any, of the State Government in this regard, to undertake the State level planning of the development of agricultural produce markets;(iii)to administer the Development Fund;(iv)with the prior approval of the State Government, to give advice to market committees in general or to any market committee in particular with a view to ensuring efficiency thereof;(v)to approve proposals for selection of any new site by a market committee for establishment of principal market yard or sub-market yard.Provided that this clause shall not apply to the selection of any new site by a market committee for establishment of principal market yard or sub-market yard where such new site is to be purchased by the market committee from its own resources;(vi)where a market committee makes request in that behalf to supervise and guide the market committee in respect of the construction of infrastructural facilities in, or in hinterland of, a principal market year or sub-market yard undertaken by the market committee;(vii)where a market committee makes a request in that behalf, to supervise and guide the market committee in preparation of plans and estimates of construction programmes undertaken by the market committee;(viii)to execute all works chargeable to the Development Fund;(ix)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be laid down in the regulations;(x)to publish annually at the close of the year, progress report, balance-sheet, and statement of assets and liabilities and send copies thereof to each member of the Board, the State Government and the Director of Agricultural Marketing, Gujarat State.(xi)to prepare and adopt budget for the ensuing year;(xii)to make necessary arrangement for education, propaganda and publicity on matters relating to regulated marketing of agricultural produce;(xiii)to assist, undertake and promote market survey and research in the field of agricultural marketing;(xiv)to assist and undertake collection, compilation, dissemination and publication of market intelligence and statistics in respect of agricultural produce;(xv)to promote and undertake grading and standardisation of agricultural produce;(xvi)to provide facilities for training of officers and staff of market committees;(xvii)to arrange and organise seminars, workshops, camps, conferences, exhibitions in the State on agricultural marketing;(xviii)to grant subsidy and loans to market committees for the purpose of this Act on such terms and conditions the Board may by regulations determine;(xix)where a market committee makes a request in that behalf, to give assistance to the market committee in technical, legal and administrative matters and maintenance of staff for rendering such assistance;(xx)to promote and assist orderly marketing of agricultural produce in areas where there is no regulation of market under this Act;(xxi)to do such other things and perform such other acts as it may think necessary or expedient for the proper conduct of its business and the carrying into effect the purposes of this Act.
