Section 70(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)In particular and without prejudice to the generality of the provisions of sub-section (1) the functions of the Director of Marketing may include;(i)supervision on the market committee for effective execution of provisions of this Act relating to transactions of agricultural commodities taking place on the market yard;(ii)launch prosecution for contravening provisions of this Act and rules made thereunder;(iii)suggest amendments to this Act and rules framed thereunder for effective execution of the objectives of the Act;(iv)approve bye-laws framed by the market committee under this Act and rules formulated thereunder;(v)conduct audit account of the market committee;(vi)grading and standardization of agricultural produce;(vii)approval of the budget of the market committee;(viii)accommodation to the creation of posts of officers and staff of the market committees;(ix)appointment and transfer of the members of the State Agricultural Marketing Service and act as the Cadre controlling authority for the personnel of the State Agriculture Marketing Service;(x)take steps for timely and proper conduct of the election of the market committee and the Chairman of the market committee;(xi)acceptance of resignation of the Chairman of the market committee;(xii)prefer an appeal from any person aggrieved by the order of the market committee;(xiii)approval of the resolutions passed by the market committee;(xiv)removal of Chairman or member/members of the market committee;(xv)inspect or cause to be inspected accounts and offices of the market committes.Chapter-X Penalty
