Section 36C(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)It shall be the duty of the Board-(a)to supervise, control and co-ordinate the activities of the market committees,(aa)[ to review the requirements of persons using a market and to direct the market committee to provide facilities for the marketing of agricultural produce, [Clauses (aa) and (aaa) Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 28(b).](aaa)to approve the programme drawn up by a market committee for the purpose of providing facilities to persons using the market area,](b)to provide for expert technical assistance or guidance for efficient working of the market committees.(c)for the efficient functioning of the market committees, to arrange for the training of the officers, employees and technical personnel of such committees, and if necessary, to establish under its direct charge and control, for such training purposes, and for affording practical guidance to such committees, a model market in accordance with the provisions of this Act,(d)to educate the public and impress upon them the advantages and merits of patronising the markets established by the market committees,(e)to collect and furnish such statistics and marketing information in relation to or in connection with market committees including the markets established by such committees as may be required by the Board for its efficient and effective functioning under this Act and to publish and disseminate for the benefit of the general public any statistics and marketing information, and such other instructions as may be issued by the Board from time to time,(f)to help the market committees with expert advice and guidance in grading and standardisation of the agricultural produce and to bring about, as far as practicable, uniformity in respect thereof in all the markets established by the market committees in the State,(g)to initiate, from time to time, such other actions as the State Government or the Board may deem necessary to carry out the purposes of this Act.
