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State of Assam - Section
Section 3D in The Assam Agricultural Produce Market Act, 1972
3D. Contribution towards the Board.
- Every Market Committee shall pay to the Board 50% of its annual gross income derived from license fee and cess as contribution to meet the expenses of establishment of the Board and execution of works as may be directed by the Government from time to time for carrying out the purposes of this Act and for execution of other functions assigned to the Board under this Act including the maintenance of pool of officers common to Board and Market Committee :Provided that 50% of the amount of the amount collected by way of contribution from the Market Committees by the Board every year shall be transferred from the Marketing Board Fund to a separate account to be known as Agricultural Development Fund. The Chief Executive Officer shall incur expenditure after approval from the Board from and out of that fund on such schemes or items as may be prepared for the development of Agricultural Produce and Market subject to the approval of such schemes or items by a Committee consisting of the following-| (a) | Chairman of the Board, | |
| (b) | Secretary to the Government of Assam, Agricultural Department, | -Member |
| (c) | Director of Agricultural, Assam, | -Member |
| (d) | Chief Engineer, Agricultural, Assam | -Member |
| (e) | Chief Executive Officer of the Board | -Member |