Section 26L(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)The Board shall, subject to the provisions of this Act, have the following functions and shall have to do anything which may be necessary or expedient for carrying out those functions,-(i)Superintendence and control over the working of the Market Committees and other affairs thereof including programmes undertaking by such Committees for the [construction of new Market Yard and development of existing Markets and Market Areas;] [Substituted by section 14 (a) of U.P. Act No. 6 of 1977.](ii)giving such direction to Committees in general or any Committee in particular with a view to ensure efficiency thereof;(iii)any other function entrusted to it by this Act ;(iv)such other functions as may be entrusted to the Board by the State Government by notification in the Gazette .
