Section 22J in The Rajasthan Agricultural Produce Markets Act, 1961
22J. Purposes for which the Marketing Development Fund shall be utilised.
- The Marketing Development Fund shall be utilised by the Board for the following purposes, namely: -(i)Improvement and regulation of Agricultural Markets in the State;(ii)Giving of aid to financially weak market committees in the State in the form of loans and grants to enable them to discharge their duties and functions satisfactorily;(iii)Payment of the salaries, allowances, pensions, gratuities, compassionate grants to its employees and contributions towards salaries, allowances, pension and gratuity of the Government employees, if any, serving to the Board. All expenditure under this clause shall be the first charge on Marketing Development Fund;(iv)Payment of travelling and other allowances to the members of the Board in the manner prescribed;(v)Undertaking, education and publicity in relation to matters connected with regulated Marketing of Agricultural Produce in the State;(vi)Meeting of legal expenses;(vii)Provision of technical and administrative assistance to market committees including maintenance of staff for rendering assistance to market committees for such purposes as : -(a)Engineering;(b)Auditing of accounts of market committees;(viii)Training of officers and staff of the market committees and organisation of camps, workshops, seminars and conferences;(ix)Grading and standardisation of agricultural produce;(x)Construction of market roads and approach roads to the markets;(xi)Constriction of market yards and sub-yards and leasing or transferring these to the market committees;(xii)Sanction of loans and advances to its employees in the manner prescribed;(xiii)Establishment and maintenance of the offices of the Board;(xiv)Expenditure on audit of the accounts of the Board; and(xv)With the prior approval of the Government any other purpose connected with agricultural marketing.
