Section 46 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
46. Duties and functions of Board.
- The Board shall,-(a)as far as possible carry out the functions specified in Section 45 on which the fund of the Board may be expended;(b)advise on all matters referred to it by the State Government;(c)exercise such powers of the State Government under this Act and rules made thereunder as may be delegated to the Board;(d)advise the State Government from time to time of its own accord on the following matters :(i)principles to be followed in fixation of price of agricultural produce;(ii)steps to be taken for managing the markets efficiently;(iii)manner in which the data relating to arrivals and dispatches of agricultural produce should be complied and maintained and disseminated;(iv)amendment in this Act, and the rules made thereunder;(v)in any matter necessary for implementing the provisions of this Act.(e)[ cause to be implemented the provisions of this Act and the rules and bye-laws framed thereunder; and [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](f)exercise supervision and control over the agriculture Market Committee.]
