Section 59A in The Gujarat Agricultural Produce Markets Act, 1963
59A. [ Regulations. [Section 59-A was inserted by Gujarat 17 of 1985, Section 8 (w.r.e.f. 25-01-1985).]
(1)The Board may, with the previous approval of the State Government, make regulations, not inconsistent with this Act and the rules made thereunder, for the administration of the affairs of the Board.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the time and date at which and the place where meetings of the Board shall be held, the procedure in regard to transaction of its business (including quorum)-at such meetings under sub-section (1) of Section 34-D;(b)the conditions of appointment and service of officers and servants of the Board under clause (b) of sub-section (3) of Section 34-1;(c)the manner in which accounts of the Board shall be audited under clause (ix) of Section 34-J;(d)the terms and conditions on which subsidy and loans to market committees may be granted under clause (xviii) of Section 34-J;(e)the procedure to be followed under clause (i) of Section 34-K in appointing officers and servants of the Board;(f)the manner in which the record of the proceedings of the meetings of the Board shall be maintained under clause (vii) of Section 34-K;(g)authentication of orders, decisions and other documents of the Board under clause (ix) of Section 34-K;(h)any other matter which is expressly required or allowed by this Act to be prescribed by regulations.]
