Section 33J(2) in Jharkhand Agricultural Produce Markets Act, 2000
(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.]
