Section 11(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)The Board shall, subject to the provisions of this Act perform the following functions and shall have power to do such thing as may be necessary or expedient for carrying out the following functions.(i)Exercise superintendence and control over all the Committees established and constituted under this Act.(ii)Coordinate the working of the Committees and other affairs thereof including programmes undertaken by such Committees for the development of markets and market areas;(iii)Undertake the State Level Planning of the Development of Horticulture produce markets;(iv)Administration of the Marketing Development Fund;(v)To give directions to the Committees in general or any Committees in particular with a view to ensure improvement thereof;(vi)Any other functions specifically entrusted to it by this Act; and(vii)Such other functions as may be entrusted to the Board by the State Government.
