Section 11A in Telangana Khadi and Village Industries Board Act, 1958
11A. [ General powers of the Board. [Inserted with marginal heading by Act No.30 of 1981.]
- The Board shall, for the purpose of carrying out its functions under this Act, have the following powers, namely:-(i)to acquire and hold such movable and immovable properties as it deems necessary and to lease, sell or otherwise transfer any such property:Provided that any lease, sale or other transfer to any person or authority, other than the Commission, of any immovable property belonging to the Board shall be null and void unless it is sanctioned by the Government;(ii)to appoint a committee or committees for securing the efficient performance of its functions and in particular, for ensuring that such functions are performed with due regard to the requirements of the local area concerned;(iii)to incur expenditure and undertake any work in any area in the State for the framing and execution of such schemes 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; and(iv)to enter into any contract and to do all things necessary for the purposes of this Act.]
