Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Produce Marketing (Development And Regulation) (Amendment) Act, 2010 21 of 2010 [30 July 2011] CONTENTS 1. Short Title 2. Amendment Of Section 2 Of Mah. Xx Of 1964 3. Amendment Of Section 39 B Of Mah. Xx Of 1964 4. Insertion Of Section 39B-1 In Mah. Xx Of 1964 Maharashtra Agricultural Produce Marketing (Development And Regulation) (Amendment) Act, 2010 21 of 2010 [30 July 2011] In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Agricultural Produce Marketing (Development and Regulation) (Amendment) Act, 2010 (Mah. Act No. XXI of 2010), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra. H. B. Patel. Secretary to Government, Law and Judiciary Department. (First published, after having received the. assent of the Governor, in the Maharashtra Government Gazette , on the 30th July 2010.) An Act further to a m e n d the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963. Whereas it is expedient further to amend the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-first Year of the Republic of India as follows :- 1. Short Title :- This Act may be called the Maharashtra Agricultural Produce Marketing (Development and Regulation) (Amendment) Act. 2010. 2. Amendment Of Section 2 Of Mah. Xx Of 1964 :- In section 2 of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as "the principal Act"), after clause (g), the following clause shall be inserted, namely:- (g-a) Managing Director means a person appointed by the State Government, as the Managing Director of the State Marketing Board under section 39B-1; 3. Amendment Of Section 39 B Of Mah. Xx Of 1964 :- In section 39B of the principal Act:- (a) In clause (ix), the words "and the Managing Director" shall be deleted; (b) After clause (ix), the following clause shall be added, namely:- "(x) The Managing Director - Member Secretary.. 4. Insertion Of Section 39B-1 In Mah. Xx Of 1964 :- After section 39B of the principal Act, the following section shall be inserted, namely:- 39B-1. Managing Director of State Marketing Board:- (1) The State Government may, by notification in the Official Gazette, appoint, on deputation, an officer to be the Managing Director of the State Marketing Board. (2) The Managing Director appointed under sub-section (1) shall exercise such powers and perform such functions as may be specified under this Act or rules made thereunder.".