Section 146(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for,-(a)the preparation and revision of the list of voters the division of the market area into constituencies [reservation of one agriculturist's constituency for the Scheduled Castes and the Scheduled Tribes] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] the election or nomination of members of the market committee the payment of deposits and their forfeiture the manner of holding elections the drawing up of the election programme the fixing of polling stations the appointment of returning officers presiding officers and polling officers and all matters ancillary to such elections;(b)the election of the Chairman and the Vice-Chairman of the market committee;(c)the filling up of casual vacancies in the office of the Chairman the Vice-Chairman or member of the market committee;(d)the forms in which returns shall be submitted by the market committee to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] and such other officers as may be authorised by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986];(e)the persons by whom and the form in which copies of documents and entries in the books of a market committee or the Board may be certified and the charges to be levied for the supply of such copies;(f)the manner in which the inquiry and inspection of the market committee shall be held;(g)the restrictions and conditions subject to which a market committee or the Board may incur any expenditure;(h)the restrictions and conditions subject to which a market committee or the Board may enter into contracts;(i)the circumstances in which any commodity shall be deemed to be adulterated;(j)the fees payable in respect of appeals under this Act or the rules and the fees payable in respect of any other matters;(k)the preparation of plans and estimates for works proposed to be constructed at the expense of a market committee or the Board and the grant of sanction to such plans and estimates;(l)the form in which the accounts of a market committee or the Board shall be kept the audit inspection and publication of such accounts the charges if any to be made for such audit and inspection audit memoranda of the accounts and supply of copies of such memoranda;(m)the preparation and submission for sanction of the annual budget and the report and returns of a market committee or the Board;(n)the investment and disposal of surplus funds of a market committee or the Board;(n1)[ the procedure and fee for registration under section 64A; [Inserted by Act 23 of 2007 w.e.f. 16.8.2007.](n2)the infrastructure of farmer consumer market and appeal under section 72A 72B 72C and 72E;(n3)the manner of settlement of disputes under section 84A;(n4)the powers and functions of Agricultural Marketing Bureau under section 112(k);(n5)the manner of registering the contract farming sponsor under section 131C;(n6)the terms and conditions of the contract to be entered into under sub-section (2) of section 131C;(n7)the manner of resolving disputes under sub-section (4) of section 131C.](o)any other matter for which there is no provision in this Act (including prescribing appellate authorities periods within which appeals or revision petitions have to be filed) and for which provision is in the opinion of the State Government necessary for giving effect to the purposes of this Act.
