Section 68 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
68. Conduct of business of the Board.
(1)The Board shall meet for the transaction of its business at least once in every three months at such place and at such time as the Chairman may determine.(2)Save as otherwise provided in sub-section (1) the provisions of Chapter IV shall mulatis mutandis apply for the conduct of the business of the Board.(3)All proceedings of the Board shall be authenticated by the signature of the Chairman/Member-Secretary and all other orders and other instruments issued by the Board shall be authenticated by the Signature of the Chairman/Member-Secretary or such other officer of the Board as may be authorised in this behalf by regulation.(4)The Board shall conduct the business in a manner prescribed under the rules made under this Act.
