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State of Jharkhand - Section

Section 33J in Jharkhand Agricultural Produce Markets Act, 2000

33J. [ Powers and functions of the Board. [Inserted by Act 60 of 1982.]

(1)The Board shall subject to the provisions of this Act, perform the following functions and shall have power to do such thing as may be necessary or expedient for carrying out those functions:-
(i)superintendence and control over the working of the market committees and other affairs thereof including programmes undertaken by such market committees for the development of markets and market areas;
(ii)giving direction to market committees in general or any market committee in particular with a view to ensure efficiency thereof;
(iii)any other function specifically entrusted to it by this Act;
(iv)such other functions of like nature as may be entrusted to the Board by the Jharkhand Government.
(2)Without prejudice to the generality of the foregoing provision, such power of the Board shall include the power-
(i)to approve proposal for selection of new sites by the Market Committee for development of market;
(ii)to supervise and guide the market committees in the preparation of plans and estimates of construction programme undertaken by the Market Committee;
(iii)to execute all works chargeable to the Board's fund;
(iv)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be laid down in the regulation of the Board;
(v)to publish annually at the close of the year, its progress report, balance sheet and statement of assets and liabilities and send copies thereof to each member of the Board;
(vi)to make necessary arrangement for propaganda and publicity on matters related to regulated marketing of an agricultural produce;
(vii)to provide facilities for the training of officers and servants of the market committees;
(viii)to prepare and adopt budget for the ensuing year;
(ix)to grant subventions to market committees for the purposes of this Act on such terms and conditions as Board may determine;
(x)to do such other things as may be of general interest to market committees or considered necessary for the efficient functioning of the Board.]