Section 13 in The West Bengal Khadi And Village Industries Board Act, 1959
13. General powers of the Board.
- The Board shall, for the purpose of carrying out its functions under this Act, have the following powers, namely :-(a)to acquire and hold such movable and immovable property as it deems necessary and to lease, sell or otherwise transfer any such property :Provided that in the case of immovable property such powers shall not be exercised without the previous sanction of the State Government:[Provided further that in the case of acquisition of immovable property on lease up to 20 years, prior approval of the State Government shall not be necessary]. [Proviso inserted by W.E. Act 35 of 1983.](b)to incur expenditure in discharging its functions under this Act;(c)to enter into any contract and to do all things necessary for the purposes of this Act;(d)to write off losses subject to such conditions as may be prescribed.
