Section 85 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
85. Power to make Regulations.
- Subject to the rules made under this Act, the Board may with the previous approval of the State Government frame regulations for -(a)summoning and holding of meetings of the Board, the time and date when such meetings are to be held, the conduct of business at such meetings;(b)powers and duties of the officers and other employees of the Board;(c)salaries and allowances and other conditions of service of officers and other employees of the Board and the Market Committees.(d)management of the property of the Board;(e)execution of contracts on behalf of the Board;(f)Maintenance of accounts and the preparation of balance sheet by the Board;(g)procedure for carrying out the functions of the Board under this Act;(h)other matter for which provision is to be or may be made in regulation.
