Section 10 in Orissa State Agricultural Marketing Board Regulations, 1991
10. Establishment and administration of State Agricultural Marketing Development Fund.
- (i) There shall be established a Fund to be called the State Agricultural Marketing Development Fund shall be maintained and administered by the Board.(ii)The following shall form part of or the paid into the Development Fund namely :(a)All contributions received by the Board from the Market Committees under the Act.(b)All contributions and grants made or sanctioned to the Board by the State Government.(c)Any sums borrowed by the Board.(d)All incomes or money received by the Board from any source whatsoever including income or charges fees levied by it or donations or grants received from the local Authorities. Market Committees or other institutions and individuals(e)Amount recovered as an arrear of land revenue under the Act.(f)Such other sums as the State Govt, may from time to time specify.(iii)The State Govt, may every year make payment to the Board by way of contribution or grants of such amounts as the Government may deem proper.(iv)All expenditure incurred by the Board shall from time to time be defrayed out of the Development Fund and surplus, if any, shall be invested by the Board in Public Securities or shall be deposited in any Scheduled Bank or in a Co-operative Bank approved by the Board for the purpose.(v)Subject to the provisions of the Act, the Marketing Development Fund shall be utilised by the Board for the following purposes, namely;(a)Maintenance of staff, payment of their salaries and other allowances etc.(b)Travelling and other allowances to the members of the Board(c)Propaganda and publicity(d)Legal expenses(e)Imparting education on Agril. Marketing(f)Training of officers and staff and members of the Market Committee and Agriculturists and Trader etc.,(g)Workshop/seminars/exhibitions on development of Agri. Marketing.(h)Giving aid to the financially weak Market Committee in the form of grants and loans.(i)Acquisition/construction of buildings for performing the duties of the Board.(j)General improvements of the regulation of Agricultural Marketing in the State.(k)Grading and standardisation or Agricultural Produce;(l)For any other purpose deemed necessary for the execution of the functions assigned to the Board.
