Section 93(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)in particular and without prejudice to the generality of the foregoing power such rules may provide for,-(i)the other manners of publication of notification under section 3(1);(ii)the fixation of quantity of sale under clause (31) of section 2;(iii)the qualifications which the representatives of agriculturists shall possess under section 14 (1) (i);(iv)the qualifications which the representative of traders shall possess under section 14 (1) (ii);(v)the authority which shall conduct elections, determination of constituencies, preparation and maintenance of list of voters, disqualifications for being choosen as. or for being a member, the right to vote, the payment of deposits and its forfeiture, the election disputes and all matters ancillary thereto under section (14) (3);(vi)the powers to be exercises and the duties to be performed by the market committee and its Chairman;(vii)the procedure and quorum at meeting of market committee; and "(viii)the form in which account of purchases and processing of agriculture produce to be maintained;(ix)the management of market, the procedure for recovery of market fees fine for evasion of market fees and manner for assessment of market fees in default of furnishing returns;(x)the classification of market functionaries for grant of licences, regulation of licences under this Act, the persons required to take out license. The forms in which and terms and conditions subject to which such licenses shall be issued or renewed;(xi)the provisions for the persons by whom and the form in which copies of documents and entries in the books of the market committee may be certified and the charge to be levied for the supply of such copies;(xii)the kind and description of weights and measures and the weighing and measuring instruments in use in a market yard;(xiii)the periodical inspection of all weights and measures and the weighing and measuring instruments in use in a market yard;(xiv)facilities for the settlements of any dispute between a buyer and seller of notified agricultural produce or their agents including disputes regarding the quality of weight of the articles, payments in respect of the price of goods sold and the allowances for wrapping, contained dirt or impurities or deductions for any cause by mediation, arbitration or otherwise;(xv)the provision of accommodation for storing any agricultural produce brought into the market;(xvi)the preparation of plans and estimates for works proposed to be constructed partly or wholly at the expense of the market committee, and the grants of sanction to such plans and estimates;(xvii)the from in which the account of a market committee shall be kept, the audit and application of such audit and the inspection of audit memoranda of the account and reply of such memoranda;(xviii)the preparation and submission for sanction of the Annual Budget and the report and returns to be furnished by a market committee;(xix)the time during which and the manner in which a trader or broker or commission agent shall furnish such returns to a market committee as may be required by it;(xx)the regulation of advances, if any given to agriculturists by broker or commission agents or traders;(xxi)the grading and standardization of the agricultural produce;(xxii)the keeping of records of arrivals and prices of agricultural produce;(xxiii)the manner in which auctions of agricultural produce shall be conducted and bids made and accepted in a market;(xxiv)the recovery and disposal of fees leviable by or under this Act;(xxv)compounding of offences and fixing compensation thereof under this Act, rules or bye-laws made thereunder;(xxvi)manner of constitution of State Agricultural Marketing Service;(xxvii)recruitment, qualification, appointment, promotion, scale of pay leave, leave allowance, acting allowance, loans, pension, gratuity, compassionate fund, disposal removal, conduct, departmental punishment appeals and other service conditions of the members of the State Agricultural Marketing Service;(xxviii)limits of expenditure which may be incurred in reception of distinguished guests;(xxix)limits of honorarium to Chairman travelling allowances to members and sitting fee payable to members for attending the meetings;(xxx)manner of investment of the surplus in the market committee fund;(xxxi)procedure for framing of bye-laws, their amendments or cancellation and for their previous and final publication;(xxxii)classification of market committees on the basis of annual income for all or any of the purposes of this Act;(xxxiii)term of the office of the Chairman and members of the Board;(xxxiv)the powers to be exercised by the Chairman and the Chief Executive of the Board;(xxxv)mode of service of notice under this Act;(xxxvi)all matters required to be prescribed by rules under this Act;(xxxvii)generality for the guidance of market committee.
