Section 39J in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39J. Functions and powers of State Marketing Board.
Subject to the provisions of this Act, the Board shall perform the following functions and shall have power to do such things as may be necessary or expedient for carrying out these functions, namely:-(i)to co-ordinate the functioning of the Market Committees including programmes undertaken by such Market Committees for the development of markets and market areas;(ii)to undertake State-level planning of the development of agricultural produce markets;(iii)to maintain and administer the Agricultural Marketing Development Fund;(iv)to give advice to Market Committees in general or any Market Committee in particular with a view to ensuring improvement in the functioning thereof;(v)to supervise and guide the Market Committee in the preparation of plans and estimates of construction programme undertaken by the Market Committee;(vi)to make necessary arrangements for propaganda and publicity on matters relating to marketing of agricultural produce;(vii)to grant subventions or loans to Market Committees for the purposes of this Act on such terms and conditions as it may determine;(viii)to arrange or organise seminars, workshops or exhibitions on subjects relating to agricultural marketing;(viii a) to arrange for training to the members as well as to the employees of the Market Committee. (ix) to do such other things as may be of general interest relating to marketing of agricultural produce;(x)to carry out any other function specifically entrusted to it by this Act;(xi)to carry out such other functions of like nature as may be entrusted to it by the state Government.
