Section 17(6) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(6)Without prejudice to the generality of the foregoing provision, such functions of the Board shall include-(a)to consider proposals for selection of new site(s) for establishment of the markets and to make recommendations to the Director for establishing principal market and sub-markets as per provision of sub-section (2) of Section 22;(b)to approve proposal for providing infrastructural facilities in the market and market area;(c)to construct a market or to approve plans, designs and estimates for constructing markets;(d)to sanction, supervise and guide a Marketing Committee in the preparation of plans and estimates for maintenance and improvement works undertaken by the Marketing Committee;(e)to execute all works chargeable to the Market Development Fund;(f)to encourage marketing of the agricultural produce on co-operative basis;(g)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be prescribed;(h)to publish annually at the close of the financial year, its progress report, balance sheet and statement of assets and liabilities and send copies thereof to all the members of the Board and a copy to the Government;(i)to make necessary arrangements for dissemination of information on matters relating to regulated marketing of notified agricultural produce;(j)to provide facilities for the training of officers and members of the staff of the Board as also the Marketing Committees;(k)to prepare and adopt its budget for the ensuing year;(l)to sanction the budget of the Marketing Committees;(m)to grant subventions or loans to the Marketing Committees for the purposes of this Act on such terms and conditions as the Board may determine;(n)to arrange or organise seminars or workshops or exhibitions, etc. on subjects related to agricultural marketing;(o)to perform such other functions as may be of general interest to the Marketing Committees or considered necessary for efficient functioning of the Board or the Marketing Committees.(p)to transfer or to provide marketing technology and market assistance to the Marketing Committees as and when required.
