Section 15(1) in Punjab State Farmers and Farm Workers Commission Act, 2017
(1)Without prejudice, the Commission shall have the following powers and functions, namely: -(a)to provide for rights and welfare of those dependent on agriculture;(b)to frame an agricultural policy which contributes to increase farmers' income while providing for ecological and economic sustainability and agriculture productivity;(c)to collate data, information, analyze, inquire, consult, review, monitor, survey, undertake studies and suggest measures for, -(i)improving the status of agriculture and allied sectors, rural infrastructure, agriculture extension and education, quality and delivery of agricultural goods/inputs and services by all entities including both, Government and private;(ii)promoting the off-farm job creation in rural areas;(iii)market interventions, mechanization and adoption of new technologies for agricultural production, value addition, post harvest handling and processing of the produce;(iv)domestic and international markets to assess the competition, future trends, local demand, export potential, import substitution; and(v)promotion of cooperatives for delivery of goods/inputs and services with an aim to increase the efficiency and the economic sustainability of rural economy;(d)to consider demands and grievances of those dependent on agriculture and various farmers' Associations and Unions and to meet their representatives from time to time and make suitable policy recommendations to the Government;(e)to consider any other issue, which is relevant to the above or is specially referred to the Commission by the Government; and(f)to requisition and utilize the services of any organization or officer or any other person for the purpose of fulfilling its mandate under this Act.
