Section 33 in The Gujarat Agricultural Produce Markets Act, 1963
33. Purposes for which the fund shall be expended.
- Subject to the provisions of Section 32, the Market Committee Fund shall be expended for the following purposes, namely:-(1)the acquisition of a site or sites for the market;(2)the maintenance and improvement of the market;(3)the construction and repair of buildings necessary for the purposes of such market and for the health, convenience and safety of the persons using it;(4)the provision and maintenance of weights and measures;(5)the pay, pensions, leave allowances, gratuities, compensation for injuries resulting from accidents, compassionate allowances and contribution towards leave allowances, pension or provident fund of, [and loans for such amount, at such rate of interest and for such purposes as may be determined by the market committee to the officers and servants employed by it] [Substituted 'and loans not exceeding Rs. 2,000/- in the aggregate to, the officers and servants employed by it' by Gujarat Act No. 14 of 2015, dated 10.4.2015.];(6)the expenses of and incidental to elections;(7)the payment of interest on loans raised for the purposes of the market and the provision of a sinking fund in respect of such loans;(8)the collection and dissemination of information regarding matters relating to crop statistics and marketing of the agricultural produce notified under Section 6;(9)payment of contribution to the State Agricultural Produce Markets Fund;(10)propaganda in favour of agricultural improvement;(11)payment of allowances and travelling expenses to the members of the market committee and sub-committees; and[(11 A) donation of an amount not exceeding twenty per cent of the Market Committee Fund (excluding the loans and funds raised or obtained for any specific purpose) for the charitable purpose within the meaning of section 2 of the Charitable Endowments Act, 1890 (VI of 1890) with the previous approval of the State Government and subject to such conditions, as it may impose; and] [Clause 11A inserted by the Gujarat Agricultural Produce Markets (Amendment) Act, 1993 (Gujarat 3 of 1993), dated 16» January 1993 (w.r.e.f. 15-10-1992).](12)such other purposes under this Act as may be prescribed.[Chapter V-A] [Chapter V-A was inserted by Gujarat 17 of 1985, Section 4 (w.r.e.f. 25-01-1985).] The Gujarat State Agricultural Marketing Board
