Section 93 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
93. Rules.
(1)The State Government may make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the rules may provide for all or any of the following matters :-(i)the conduct of nomination of members of the Committee and matters relating thereto, and other matters relating to constitution of Committee,(ii)the filling of vacancies in the office of the Chairman, Vice-chairman or other member of a Committee,(iii)the nomination of the Chairman and the Vice-Chairman of the Committee,(iv)the procedure relating to meetings of the Committee, which includes the quorum,(v)the traveling and other allowances, that may be paid to the members of a Committee,(vi)matters relating to the functions, powers and duties of a Committee and its Chairman, vice Chairman, members, officers and servants,(vii)license fees and market fees, which may be levied and realized by the Committee, and their mode of recovery,(viii)the terms and conditions for issue and renewal of licenses under this Act,(ix)the procedure of issuing license, denial to issue license, renewal of license and cancellation of license,(x)submission of monthly and annual statements by the license holders,(xi)system to impose Marketing fee on the transactions of notified agricultural produce in the Market area,(xii)the procedure to be followed in regard to the settlement of differences and disputes under this Act,(xiii)the manner in which plans and estimates for the construction work to be carried out by a Committee may be prepared and submitted for sanction or approval under this Act,(xiv)the register and books to be maintained by a Committee,(xv)the format, in which the accounts of a Committee shall be kept, the manner in which the same shall be audited, and the times at which they shall be published,(xvi)the format and particulars to be mentioned in reports and returns to be submitted by a Committee,(xvii)the manner of investment and disposal of surplus funds of a Committee,(xviii)the manner of deposit of amount in, withdrawal from and maintenance and utilization of, the Uttarakhand Marketing Development Fund,(xix)matters in regard to the inspection of weights and measures, and weighing and measuring instruments in use in the Market Area,(xx)the trade charges, which may be received by any person in any transaction of the specified Agricultural produce in the Principal Market Yard or Sub market Yards,(xxi)the grading and standardization of the specified agricultural produce,(xxii)exhibition of price lists of agricultural produced, specified by traders,(xxiii)the manner, in which the sale or auction of the specified agricultural produce shall be conducted and bids made and accepted in the Market area,(xxiv)the condition subject to which a Committee may lease, sell or otherwise transfer any property,(xxv)the authority for and the manner of making contracts, on behalf of the Committee,(xxvi)the terms and conditions of employment of the officers and servants of a Committee and matters relating to discipline, control, punishment, dismissal, discharge and removal of such officers and servants,(xxvii)the procedure for the hearing and disposal of appeals under this Act,(xxviii)the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders,(xxix)procedure for appeal to deny for issuing license, cancellation of license and system of appeal against the order,(xxx)fees for arbitration and appeals,(xxxi)maintenance and submission of account books by Traders, Commission Agents, Brokers and Weighmen and their Inspection,(xxxii)the time, place and manner of Sampling, Sale, Purchase, Weighment and Recording of Transactions and mode of payments,(xxxiii)provisions of accommodation for storing any of the specified agricultural produce brought in the Market area,(xxxiv)procedure for preparation and submission for approval of annual budget,(xxxv)matters relating to the inspection of the working of Committee,(xxxvi)the prohibition of brokers from acting in any transaction of any of the specified agricultural produce on behalf of both the buyers and the sellers,(xxxvii)matter relating to nomination of members of Committees under sub-section (1) of section 17,(xxxviii)constitution of Centralized service under section 37,(xxxix)the procedure in respect of surcharge under section 34,(xl)any other matter which is to be or may be prescribed.(3)All rules made under this Act, shall, as soon as may be after they are made, be laid before the State Legislative Assembly while it is in session, and shall, unless some later date is appointed, take effect from the date of their publication in the gazette, subject to such modifications or amendments as the Legislative Assembly may agree to make so, however, that any such modification or amendment shall not affect the validity of anything previously done thereunder.
