Section 3A in The Assam Agricultural Produce Market Act, 1972
3A. Power and Functions of the Board.
(1)The Board shall subject to the provisions of this Act and without prejudice to the provisions of Section 3(10), perform the following functions and do such things as may be necessary or expedient for carrying out these functions, namely-(i)Co-ordination of the working of the Market Committees and other affairs thereof including programmes undertaken by such Market Committees for the development of markets and market areas;(ii)Undertake the State level planning of the development of Agricultural produce and Markets;(iii)Administer the Marketing Board Fund;(iv)Giving direction to Market Committees in general or to any Market Committees in particular with a view to any Market Committees in particular with a view to ensure improvement thereof;(v)Any other functions specifically entrusted to the Board under this Act;(vi)Any other functions that may be entrusted to the Board by the State Government under this Act.(2)Without prejudice to the generality of the foregoing provisions of the functions of the Board shall be-(i)to approve proposals for selection of new site by the Market Committees for establishment of Principal market yard or sub-market yard;(ii)to approve proposal for constructing infrastructure facilities in the Market area;(iii)to supervise and guide the Market Committees in the preparation of plans and estimates of construction programme undertaken by the Market Committee;(iv)to execute all works chargeable to the Board's fund;(v)to maintain accounts in such forms as may be formulated and get the same audited;(vi)to set up separate Marketing Extension Cell in the Board for transfer of marketing technology and extension services and also to make necessary arrangement by the Board for propaganda and publicity on matters related to regulated marketing of an Agricultural Produce;(vii)to prepare and adopt annual budget for the ensuing year;(viii)to do such other lawful things as may be considered necessary for carrying out the provisions of this Act.
