Section 112(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The Board shall subject to the provisions of this Act rules and regulations made thereunder discharge the following functions and shall have power to do all such acts as may be necessary or expedient for carrying out its functions namely:-(a)to advise on matters referred to it by the State Government;(b)to provide legal assistance to the market committee;(c)to assist in the functioning of the market committee including in respect of programmes undertaken by the market committees for the development of markets;(d)to undertake State level planning of the development of agricultural produce marketing;(e)to give advise to market committees in general or any market committee in particular with a view to ensuring improvement in the functions thereof;(f)to co-ordinate functioning of all the market committees with the help of the information service obtained by both National and International Markets:(g)to arrange for safety insurance on the life of farmers and if necessary to contribute towards the e premiums payable in respect of all agriculturists in the State;(h)to assist the market committees in the preparation of site plans estimates and development of market yards:(i)to arrange or organise seminars workshops or exhibitions on subjects relating to agricultural marketing:(j)[ to set up an Agricultural Produce Marketing Standards Bureau for the purpose of promotion of grading standardization and quality certification of notified agricultural produce in the State.](k)[] [Renumbered and Inserted by Act 23 of 2007 w.e.f.16.8.2007.] such other functions as may be specified by regulations.]
