Section 33L in Jharkhand Agricultural Produce Markets Act, 2000
33L. [ Regulation. [Inserted by Act 60 of 1982.]
(1)The Board may, with the previous approval of the Jharkhand Government make regulations, not inconsistent with this Act and rules made thereunder for the administration of the affairs of the Board.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide tor all or any of the following matters:-(a)the summoning and holding of meetings of the Board, the time and date when such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the powers and duties of the officers and other employees of the Board;(c)the salaries and allowances and other conditions of service of officers and other employees of the Board and of officers referred to in subsection (2) of section 20;(d)the management of the property of the Board;(e)the execution of contracts and assurances of property on behalf of the Board;(f)the maintenance of accounts and the preparation of balance sheet by the Board;(g)the procedure for carrying out the functions of the Board under this Act;(h)any other matter for which provision is to be or may be made in regulations.][Chapter IV-B [Inserted by Act 60 of 1982.] Contribution in the State Fund by the Committee
