Section 102 in The Rajasthan Agricultural Produce Markets Rules, 1963
102. Special provisions when these rules come into force for the first time.
- Government may by notification in the official Gazette suspend during the first year of the establishment of the market in any market area the operation of any of the provisions of these rules for such period and to such extent as it thinks fit.[103. Power of the State Government, the Director of the Board to delegate. - (1) The State Government or the Director may by an order in writing, delegate any of the powers conferred in it or him under any provisions of these rules to any officer subordinate to it or him with such conditions or restrictions as it or he may like to impose.(2)The Board may, by way of a resolution, delegate any of its powers conferred on it under any provision of these rules to the Chairman or Secretary of the Board with such conditions or restrictions as it may like to impose.] [Added by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]Form I[See Rule 11(1)]Nomination Paper
