Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA AGRICULTURAL PRODUCE MARKETING (REGULATION) (REMOVAL OF DIFFICULTIES) ORDER, 1969 CONTENTS 1. Title and commencement 2. Provision relating to raising of money, etc. KARNATAKA AGRICULTURAL PRODUCE MARKETING (REGULATION) (REMOVAL OF DIFFICULTIES) ORDER, 1969 Whereas the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 has come into force on the First day of May, 1968; And, whereas according to Section 112 of the said Act, the State Agricultural Marketing Board is required to be consulted in respect of proposals to take action under Sections 68, 96 and 127; And whereas it has not been possible to constitute the said Board for t h e reason that election of members thereto from among the Chairman of the market committees of the revenue districts has not been held as the term of the market committees has, in some cases expired and is, in some other cases, about to expire and action to prescribe the manner of elections and to reconstitute the committees is being taken; And whereas action as aforesaid takes some time for being finalised and urgent action for enabling the Market Committees to raise money or issue debentures or obtain loan from the State Government, for establishing independent market and market committees for special commodities and also to supersede the market committees is required to be taken under Sections 68, 96 and 127; And whereas it is necessary and expedient to make provisions for removing difficulties that has arisen for bringing the provisions of Sections 68, 96 and 127 to effective operation. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 152 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966), the Government of Karnataka hereby makes the following Order, namely:- 1. Title and commencement :- (1) This Order may be called the Karnataka Agricultural Produce Marketing (Regulation) (Removal of Difficulties) Order, 1969. (2) It shall come into force at once. 2. Provision relating to raising of money, etc. :- by market committee, establishment of independent market committees for special commodities and supersession of market committees. Notwithstanding anything contained in Section 112 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966), it shall be competent for the State Government to exercise the powers under Sections 68, % and 127 of the said Act.