Section 18B in The Orissa Agricultural Produce Markets Act, 1956
18B. Powers and functions/of the Board.
(1)The Board shall, subject to the provisions of this Act, exercise the following powers, namely :(i)superintendence and control over the working and other affairs of the Market Committees including programmes under taken by such committees for the development of markets and market areas;(ii)giving direction to Market Committees in general or any Market Committee in particular with a view to ensuring efficiency thereof;(iii)approval of proposals for selection of sites by a Market Committee for development of market.(2)Without prejudice to the generality of the foregoing provisions it shall be the duty of the Board-(i)to supervise and guide the Market Committees in the preparation of plan and estimates of construction programme undertaken by the Market Committee;(ii)to execute all works chargeable to Marketing Development Fund;(iii)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be paid down in the regulations of the Board;(iv)to publish annually at the close of the year its progress report, balance-sheet and the statement of assets and liabilities;(v)to make necessary arrangements for propaganda and publicity on matters related to marketing of an agricultural produce;(vi)to provide facilities for the training of officers and servants of Market Committees;(vii)to prepare and adopt budget for the ensuing year;(viii)to grant subventions to Market Committees for the purpose of this Act on such terms and conditions as the Board may determine;(ix)to do such ether things as may be of general interest to Market committees or considered necessary for the efficient functioning of the Board.
