Section 11(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)The Board shall, subject to the provisions of this Act, perform the following functions and shall have power to do such things as may be necessary or expedient for carrying out these functions:-(i)exercise superintendence and control over all the Committees established and constituted under this Act;(ii)coordinate the working of the Committees and other affairs thereof including programmes undertaken by such Committees for the development of markets and market areas;(iii)undertake the State level planning of the development of agricultural produce markets;(iv)administer the Marketing Development Fund;(v)to give directions to the Committees in general or any Committee in particular with a view to ensure improvement thereof;(vi)any other functions specifically entrusted to it by this Act; and(vii)such other functions of like nature as may be entrusted to the Board by the State Government.
