Section 15 in Karnataka Khadi and Village Industries Act, 1956
15. Preparation and submission of annual programme.
(1)In each year, the Board shall prepare and forward to the State Government a programme of work in such form and before such date as the State Government may determine.(2)The programme shall contain,-(a)such particulars of the scheme which the Board proposes to execute whether in part or in whole during the next year;(b)particulars of any work or undertaking which the Board proposes to organise during the next year for the purposes of carrying out its functions under this Act; and(c)such other particulars as may be prescribed.
