Section 14 in The Punjab Khadi and Village Industries Board Act, 1955
14. General powers of Board.
- The Board shall, for the purposes of carrying out its functions under this Act, have the following powers :-(i)to acquire and hold such moveable and immoveable property as it deems necessary and to lease, sell or otherwise transfer any such property :Provided that in the case of immoveable property the aforesaid powers shall be exercised with the previous sanction of the Government;(ii)to incur expenditure and undertake works in any area in the State for the framing and execution of such scheme as it may consider necessary for the purpose of carrying out the provisions of this Act or as may be entrusted to it by the Government, subject to the provisions of this Act, and the rules made thereunder.[14A. Powers of [Chief Executive] [Section 14-A inserted by Punjab Act 29 of 1957.]. - (1) The [Chief Executive] [Substituted for the word 'Chairman' by Haryana Act 22 of 1980.] shall be responsible for the proper functioning of the Board and implementation of its decisions and discharge of its duties under this Act.(2)[ The Chief Executive may by order in writing, delegate any of his powers to any other members.] [Substituted by Haryana Act 22 of 1980.](3)The [Chief Executive] [Substituted for the word 'Chairman' by Haryana Act 22 of 1980.] shall exercise general control over the Board.](4)[ In the absence of the Chief Executive or during the period of his incapacity to attend to his duties for any reason, such member, as the Government may appoint, shall exercise the powers and discharge the duties of the Chief Executive under this Act.] [Added by Haryana Act 5 of 1980 and further substituted by Haryana Act 22 of 1980.]
