Section 33J(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)The Board shall subject to the provisions of this Act, perform the following functions and shall have power to do such thing as may be necessary or expedient for carrying out those functions:-(i)superintendence and control over the working of the market committees and other affairs thereof including programmes undertaken by such market committees for the development of markets and market areas;(ii)giving direction to market committees in general or any market committee in particular with a view to ensure efficiency thereof;(iii)any other function specifically entrusted to it by this Act;(iv)such other functions of like nature as may be entrusted to the Board by the Jharkhand Government.
