Section 97(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to such rules as may be prescribed a market committee may with the consent of any [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] having jurisdiction within the market area appoint such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] as the agent of the market committee for exercising such powers performing such duties inclusive of any of the powers and duties relating to the sub-markets and the sub-market yards of the market committee in the area of such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] subject to such conditions including the condition that the powers and duties entrusted by way of agency shall be subject to the control and supervision of the market committee and of the officer or officers generally or specially empowered by the market committee in that behalf as may be prescribed by the bye-laws.
