Section 43 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
43. Marketing Development Fund/corpus fund.
(1)All money received by or on behalf of the Board shall be credited into a fund to be called the Marketing Development Fund. The account shall be operated in the Joint Signatures of the Chairman of the Board, Managing Director-cum- Member Secretary and Finance & Account Officer of the Board in State level. The fund shall be deposited in any nationalized bank.(2)All payments made by the Board shall be defrayed out of the said fund.(3)The Board may for carrying out the provisions of this Act, borrow money from the State Government or may borrow with the previous approval of the State Government(i)From any other agency; or(ii)Issue debentures on the authority of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.(4)The Marketing Development/Corpus Fund shall be utilized by the Board either or its own or through public-private partnership for the discharge of functions entrusted to the Board under this Act. Without prejudice to generality of this provision, the Marketing Development Fund may be utilized for the following purposes:-(i)Payment of administrative expenditure of the Board.(ii)Travelling and other allowance to the employees of the Board. Chairman and its members.(iii)Payment of wages/salaries of contingencies staff.(iv)Meeting any legal expenses incurred by the Board.(v)Giving aid to financially week Committees in the shape of loans and grants on the term and conditions as may be prescribed Propaganda and publicity on matters relating to marketing of Horticulture produce.(vi)Training of the and staff of the Committees and Board and also to Horticulturists.(vii)Meeting expenditure in marketing extension activities and e-trading.(viii)Organizing and arranging workshops, seminars, exhibitions, etc; on development of marketing.(ix)Maintenance of the office of the Board and construction and repair of its office buildings, rest house, and staff quarters.(x)General improvement of the regulation of marketing in the State.(xi)Loans and advances to the employees.(xii)Expenses incurred in auditing the accounts of the board.(xiii)Providing technical and administrative assistance to the Committee, including execution of works.(xiv)Market survey and research, grading and standardization, quality certification of horticulture produce and other allied subjects.(xv)Grading and standardization of Horticultural produce.(xvi)Collection and dissemination of market rates and news.(xvii)Better marketing of Horticultural produce; and(xviii)With the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board, Committees or national or public interest.
