Section 26 in The Punjab Agricultural Produce Markets Act, 1961
26. Purposes for which the Marketing Development Fund may be expended.
- The Marketing Development Fund shall be utilised out of following purposes :-(i)better marketing of agricultural produce ;(ii)Marketing of agricultural produce on co-operative lines ;(iii)collection and dissemination of markets rates and new s;(iv)grading and standardisation of agricultural produce ;(v)general improvements in the market or their respective notified market areas;(vi)maintenance of the office of the Board and construction and repair or its office buildings, rest-house and staff quarters ;(vii)giving aid to financially weak Committees in the shape of loans and grants;(viii)payment of salary, leave allowance, gratuity, compassionate allowance, compensation for injuries or death resulting from accidents while on duty, medical aid, pension or provident fund to the persons employed by the Board and leave and pension contribution to Government servants on deputation ;(ix)travelling and other allowances to the employees of the Board, its members and members of Advisory Committees ;(x)propaganda, demonstration and publicity in favour of agricultural improvements ;(xi)production and betterment of agricultural produce ;(xii)meeting any legal expenses incurred by the Board ;(xiii)imparting education in marketing or agriculture ;(xiv)construction of godowns ;(xv)loans and advances to the employees;(xvi)expenses incurred in auditing the accounts of the Board ;(xvii)with the previous sanction of the State Government, any other purpose which is calculated to promote the general interests of the Board and the Committees [or the national or public interests] [Inserted by Punjab Act 23 of 1962.] :Provided that if the Board decides to give aid of more than five thousand rupees to a financially weak Committee under clause (vii), the prior approval of the State Government to such payment shall be obtained.
