Himachal Pradesh Agricultural Produce Markets (Amendment) Act, 1984*
| [Himachal Pradesh Act No. 9 of 1984]1 | [19th May, 1984] |
An Act further to amend the Himachal Pradesh Agricultural Produce Markets Act, 1969 (Act No. 9 of 1970).
Be it enacted by the Legislative Assembly of the Himachal Pradesh in the Thirty-fifth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see R.H.P. Extra, dated 15th March, 1984, P. 474.
* Received the assent of the Governor of Himachal Pradesh on the 19th May, 1984, and was published in R.H.P. Extra., dated the 30th May, 1984, at P. 928
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Agricultural Produce Markets (Amendment) Act, 1984.
(2) It shall come into force at once.
2. Insertion of section 32-A.- After the existing section 32 of the Himachal Pradesh Agricultural Produce Markets Act, 1969 (9 of 1970) the following new section 32-A, along with its heading, shall be inserted, namely:-
"32-A. Laying of the annual and audit reports of the Board.- (1) The Board shall prepare once every year, in such form and at such times, as may be prescribed, an annual report, giving a true and full account of its activities during the previous year, and a copy thereof shall be forwarded to the State Government.
(2) The accounts of the Board shall be audited annually by the Examiner of the Local fund Audit or by such other person as the State Government may direct.
(3) As soon as the accounts of the Board are audited, the Board shall send a copy of the audit report to the State Government.
(4) Soon after the submission of the audit report under sub-section (3) and the annual report under sub-section (1) by the Board, the State Government shall cause the said reports to be laid before the State Legislative Assembly:
Provided that when these reports are to be laid in the ???