Section 3A(2) in The Assam Agricultural Produce Market Act, 1972
(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.
