Section 80(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Subject to the provisions of this Act and the rules made thereunder, a Market Committee may, in respect of a market area under its management, make bye-laws for-(i)the regulation of its business;(ii)the conditions of trading in a market;(iii)delegation of powers, duties and functions to the officers and servants, appointment, pay, punishment, pensions, gratuities, leave, leave allowances, contributions by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions, to a sub-committee, if any;(v)market functionaries who shall be required to take licence;(vi)any other matter for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.
