Section 94(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Subject to the provisions of this Act, and the rules made thereunder, a market committee may, in respect a market area under its management, make bye-laws for :-(i)the regulation of business of the market committee;(ii)the conditions of trading in market;(iii)delegation of powers, duties and functions to the officers and servants, appointment, pay punishment, pensions, gratuities, leave allowances, contribution by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions to a subcommittee, if any;(v)market functionaries who shall be required to take license;(vi)any other matters for which bye-laws are to be made under, this Act, or it may be necessary to frame bye-laws for affective implementation of the provisions of this Act and the rules made thereunder in the market area.
