Section 56 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
56. Functions and powers of the Board.
- 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 its functions, namely :-(i)co-ordination of the working of the market committees and other affairs thereof including programmes undertaken by such market committees for the development of market and market areas;(ii)undertake the State level planning of the development of agricultural produce markets;(iii)administer the State Marketing Development Fund;(iv)giving direction to market committees in general or any market committee in particular with a view to ensure improvement thereof;(v)any other function specifically entrusted to it by this Act;(vi)such other functions of like nature as may be entrusted to the Board by the Government.
