Section 69 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
69. 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 thing as may be necessary or expedient or carrying out these functions :-(i)coordination of the working of the Market Committees and other affairs thereof, including programs undertaken by such Market Committees for the Development of Markets and Market Areas;(ii)undertake the State level planning of the development of Agricultural Produce Markets;(iii)to make the necessary policies with a view to ensure efficiency in the working of Mandi Samiti;(iv)to make regulations, consistent with this Act and Rules made thereunder, for Marketing affairs;(v)to approve proposals for selection of new sites by the Market Committees for the development of Market;(vi)to approve proposal for constructing infrastructural facilities in the Market Area;(vii)to supervise and guide the Market Committee in the preparation of plans and estimates of construction programme, undertaken by the Market Committee;(viii)to supervise all works, which are chargeable to the Board's fund;(ix)to publish annually at the close of the year, its progress report, balance sheet, and statement of assets and liabilities and send copies to each member of the Board as well as to the State Government;(x)to make necessary arrangements for propaganda and publicity on matters related to regulated marketing of agricultural produce;(xi)to provide facilities for the training of officers and servants of the Board as well as Market Committee;(xii)to prepare and adopt budget for the ensuing year;(xiii)to make subventions and loans to Market Committees for the purposes of this Act, on such terms and conditions as the Board may determine;(xiv)to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board, as may be specified from time to time by the State Government;(xv)to arrange or organize seminars, workshops, exhibitions for encouragement of marketing of Agricultural Products;(xvi)to establish and promote partnership between private and public sectors in the management of Market Committees;(xvii)to carry out and promote value addition alongwith agri-processing activities;(xviii)to establish separate business expansion chambers for trading, technology and expansion of services and transfer thereof and carryout necessary management for regulated Marketing and development of Marketing and publicity of allied matters;(xix)to promote and encourage Electronic trading, establish regulatory procedure of Market Committee infrastructure and allied activities and carryout necessary steps; and(xx)to consolidate, gradation and standardization of notified agricultural produce.
