Section 34O(2) in The Gujarat Agricultural Produce Markets Act, 1963
(2)Without prejudice to the generality of the foregoing provisions, the Board may utilise the Development Fund for all or any of the following purposes, namely:(a)supervision, regulation and improvement of markets established for the purposes of this Act;(b)giving aid to market committees in the form of loans or grants to unable them to discharge their duties and functions under this Act;(c)payment of salaries, allowances, pensions, gratuities and compassionate grants to the Government servants, if any, serving under the Board:Provided that, all expenditure under this clause shall be a first charge on the Development Fund;(d)payment of allowances and fees to the members of the Board;(e)imparting education and giving publicity in the matters connected with the regulated marketing;(f)meeting legal expenses relating to the functions of the Board;(g)giving technical and administrative assistance to market committees including maintenance of staff for rendering assistance to market committees for the following purposes, namely:(i)Engineering;(ii)Legal assistance; and(iii)Inspection;(h)imparting training to officers and servants of market committees or organising or arranging camps, workshops, seminars or conferences or exhibitions on development of marketing of agricultural produce;(i)grading and standardisation of agricultural produce;(j)market survey, research, and collection, compilation, dissemination and publication of market information and statistics;(k)undertaking functions of a market committee in areas where there is no market committee or where a market committee is not viable;(l)construction of principal market yards, and sub-market yards and leasing or transferring them to market committees;(m)establishment and maintenance of office of the Board;(n)expenditure on audit of accounts of the Board;(o)sanctioning of loans and advances to the employees of the Board;(p)with the prior approval of the State Government, any other purposes connected with the marketing of agricultural produce, in any market area or market declared or deemed to be declared as such under this Act;(q)any of the matters connected with, or incidental to, any of the purposes specified in Clauses (a) to (p).
