Section 57 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
57. Other functions of the Board.
- Without prejudice to the generality of the foregoing provisions, such functions of the Board shall include :-(i)to approve proposals for selection of new sites by the market committee for establishment of principal or sub-market yard;(ii)to approve proposals for constructing infrastructural facilities in the market area;(iii)to supervise and guide the market committee in the preparation of plans and estimates of construction programme undertaken by the market committee;(iv)to execute all works chargeable to the Board's Fund(v)to maintain accounts in such form, as may be prescribed and get the same audited in such manner as may be laid down in the regulation of the Board;(vi)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 and the Government;(vii)to make necessary arrangements for propaganda and publicity on matter related to regulated marketing of an agricultural produce;(viii)to provide facilities for the training of officers and staff of the market committee;(ix)to prepare and adopt budget for the ensuing year;(x)to grant subventions or loan to market committee for the purposes of this Act, on such terms and conditions as the Board may determine;(xi)arrange and organize seminars, workshops, exhibitions etc. on subject related to agricultural marketing;(xii)to do such other things may be of general interest to market committees or considered necessary for the efficient functioning of the Board;(xiii)to draw strategy for making available transport for the haulage of fruit to the traders and sellers for out side market/ mandies.
