Section 39 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
39. Bye-laws.
(1)A Market Committee may make bye-laws not in consultant with this Act and the rules made thereunder, to provide for :-(1)regulation of its business ;(2)appointment, powers, duties and functions of the sub- committee, if any, appointed under clause (vii) of section 17 ;(3)duties of traders, brokers, commission agents, ware-housemen, weighmen and palledars ; and(4)any other matter which by or under this Act is required to be provided for by bye-laws :[Provided that no bye-law, other than a bye-law made by adopting draft or model bye-law suggested by the [Board] [Substituted and be deemed always to have been substituted by section 10 of U.P. Act No. 10 of 1970.], shall be valid unless approved by the [Board] [Substituted by section 10 (i)(a) of President Act no, 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.].](2)If, in respect of any matter specified in sub-section (1), the Committee has failed to make any bye-laws or if the bye-laws made by the Committee are not, in the opinion of the [Board] [Substituted by section 10 (i)(a) of President Act no, 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.], adequate, the [Board] [Substituted by section 10 (i)(a) of President Act no, 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.] may make bye-laws providing for such matters to such extent as it thinks fit.(3)[ The power under this section to make bye-laws shall be exercised subject to any general or special directions issued by the State Government in that behalf.] [Added by section 5 of U.P. Act No. 19 of 1979.]
