Section 64(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(1)(i)Marketing Board shall have absolute control over the principal market and sub-yards established under the Act. The Marketing Board, subject to these rules and to the orders issued by concerned authorities from time to time in this behalf, shall manage it's affairs having due regard always to the best interests of the agriculturists and the trader in the notified agricultural produce.(ii)For exercising the above control effectively, the Marketing Board shall entrust the management of each market to the Deputy Secretary or Assistant Secretary, if appointed, or a Supervisor, if no such Deputy Secretary/Assistant Secretary is appointed. The Deputy Secretary or Assistant Secretary or Supervisor, as the case may be, shall manage the market under the direct supervision of the Secretary.
