Section 18B(1) in The Orissa Agricultural Produce Markets Act, 1956
(1)The Board shall, subject to the provisions of this Act, exercise the following powers, namely :(i)superintendence and control over the working and other affairs of the Market Committees including programmes under taken by such committees for the development of markets and market areas;(ii)giving direction to Market Committees in general or any Market Committee in particular with a view to ensuring efficiency thereof;(iii)approval of proposals for selection of sites by a Market Committee for development of market.
