Section 96 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
96. Functions and powers of the Managing Director.
- The Managing Director shall:(i)exercise supervision and control over officers and servants of the Board in matters of executive administration, concerning accounts and records and disposal of all questions relating to the service of the employees as per procedure prescribed;(ii)appoint officers and staff of the Board as per direction and procedure prescribed by the Board;(iii)incur expenditure from the Marketing Development Fund on the sanctioned items of work;(iv)in case of emergency, direct the executions or stoppage of any work and doing of any act which requires the sanction of the Board;(v)prepare annual budget of the Board;(vi)arrange for internal audit of the Board;(vii)arrange for the meetings of the Board and maintain records of the proceedings of the meetings of the Board as per procedure prescribed;(viii)take such steps as deemed necessary for execution of the decision of the Board;(ix)inspect the construction work undertaken by the Market Committees either from their own funds or loans and /or grants provided by the Board or any other agencies and take corrective measures;(x)report, such acts either of the Market Committees or of the Boa re which are contrary to the provisions laid down under this Act or Rules and Bye-laws made thereunder, to the State Government;(xi)take such steps as deemed necessary for effective discharge of the functions of the Board.
