Section 39K in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39K. Regulations.
(1)The State Marketing Board may, with the previous approval of the State Government, make regulations, not inconsistent with this Act and rules made there under, for the administration of its affairs.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the summoning and holding of meetings of the State Marketing Board, the time and date when such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the powers and duties, the salaries and allowances and other conditions of service of officers and other employees of the State Marketing Board;(c)the management of the properties of the State Marketing Board;(d)the maintenance of accounts and the preparation of balance sheet and other financial statements;(e)any other matter for which provision is to be or may be required to be made in the regulations for carrying out the functions of the State Marketing Board under this Act.
