Section 100 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
100. Powers and functions of the Director of Agricultural Marketing.
(1)Subject to the provisions of this Act, the Director may exercise such powers and perform such functions other than those prescribed for the Managing Director of the Board under this Act, which would enable proper execution of the provisions of this Act. The State Government may delegate any or all the regulatory powers vested in it under this Act, Rules to the Director Agriculture Marketing.(2)In particular and without prejudice to the generality of the provisions of the section 105, the functions of the Director may include-(i)grant /renewal and suspension or cancellation of licence granted to the person for establishing and/or operating private market yard,(ii)grant/renewal and suspension or cancellation of unified single trading licence for the State;(iii)grant/renewal and suspension or cancellation of inter-state trading licence ;(iv)black listing the operation of inter-state trading licence within the State jurisdiction issued by another State;(v)supervision on the Market Committees for effective execution of provisions of the Act and Rules made thereunder relating to transaction of agricultural produce including livestock taking place in the principal market yards, sub-market yards and market sub-yards;(vi)enforcement of regulation in the delineated market areas;(vii)launch of prosecution for contravening the provision(s) of the Act and Rules made thereunder;(viii)suggestion to the Government for undertaking amendments to the Act and Rules for effective execution of the objectives of the Act;(ix)approval of the Bye-laws framed by the Market Committee under this Act and Rules;(x)identifying person(s) or organization for conducting the audit of accounts of the Market Committee and Board.(xi)consenting the approval of the budget of the Market Committee;(xii)accord sanction to the creation of posts of officers and staff of the Market Committee;(xiii)appointment and transfer of the personnel of the State Agricultural Marketing Services, if any, and act as the cadre controlling authority for them,(xiv)taking steps for timely and proper conduct of the elections of the Market Committee and Board and activities connected thereto;(xv)acceptance of resignation of the Chairperson of the Market Committee;(xvi)to act as dispute resolution authority for the licensee of private market yard, farmer-consumer market yard, private market yard, sub-market yard, electronic platform and direct marketing and holder of single unified licence and inter-state trading licence;(xvii)to act as appellate authority from any person aggrieved by a order of the Market Committee ;(xviii)approval of the resolution passed by Market Committee;(xix)removal of Chairperson or vice-chairperson or member(s) of the Market Committee in the manner as may be prescribed; and(xx)to inspect or cause to be inspected accounts and offices of the Market Committee, if so required.
