Section 3E in The Assam Agricultural Produce Market Act, 1972
3E. Utilisation of Marketing Board Fund.
(1)The Marketing Board Fund shall be utilised by the Board for discharge of functions entrusted to the Board under this Act.(2)Without Prejudice to the generality of this provision to Marketing Board Fund may be utilised for the following purposes, namely-(i)payment of administrative expenditure of the Board;(ii)payment of travelling and other allowance to the Chairman and Members of the Board;(iii)payment of legal expenses incurred by the Board;(iv)granting aid to financially weak Market Committees in the form of loan or grant for development purposes;(v)training of the officers and staff of the Market Committees and the Board;(vi)for any purpose as may be deemed necessary by the Board for carrying out the purposes of this Act;(vii)for any purpose as may be directed by the State Government for carrying out the purposes of this Act.
