Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 67 in The Jharkhand Agricultural Produce Markets Rules, 2000

67. Powers and duties of the Market Committee.

- The Market Committee shall furnish all informations which the Board or any officer authorised by it in this behalf may require. In addition to the duties prescribed by the Act and the Rules and its bye-laws, the Market Committee shall also be responsible for-
(i)the maintenance and proper checks on all receipts and payments by its officers;
(ii)the proper execution of all works chargeable to Market Committee Fund;
(iii)keeping of copy of the Act and the Rules and notifications issued thereunder and of its bye-laws open to inspection free of charges at its office;
(iv)keeping a minute book of the proceedings;
(v)maintaining an account of each cart or load brought into the market;
(vi)maintaining a register of fees collected;
(vii)taking security from its officers and servants;
(viii)providing persons authorised to collect fee, a money box and counter foil receipt books;
(ix)providing badges to weighmen and servants;
(x)having plans and estimates prepared for work;
(xi)keeping accounts in such forms as may be prescribed;
(xii)publishing a statement of assets and liabilities;
(xiii)securing check on receipts and expenditure;
(xiv)regulating expenditure according to budget;
(xv)preparing and adopting budget for ensuing year;
(xvi)providing marketing information;
(xvii)arranging for temporary storage or stocking of notified agricultural produce;
(xviii)erecting check posts, gates or other fixtures to prevent evasion of market fee and take other measures regarding it; and
(xix)to do such other thing as laid down under the Act, Rules, Bye-laws and as directed by the Board;