Section 17(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)In addition, the corporation may carry on and transact all or any of the following kinds of business, namely;-(a)formulation, appraisal and evaluation of projects;(b)erecting machinery, workshops, godowns, bridges, railway sidings, and any other structures whatsoever in the project areas for the purpose of execution of works;(c)providing consultancy service to the State Government and with its approval, to any person in matters relating to strategy of land development and infrastructure programmes like development, remodelling of canal system, channels and drainage facilities, planning and training requirements, demonstration and cropping patterns, need-based research programmes, livestock development, afforestation programme and rural electrifications;(d)financing of projects and related infrastructure programmes;(e)carrying out extension works in project areas;(f)drawing,, accepting, making, endorsing, executing and discounting of bills of exchange, hundies, promissory notes, bills of lading, warrants and any other negotiable or transferable instruments, for the purpose of the business of the corporation;(g)providing training facilities to persons who are likely to benefit the corporation in execution of the projects;(h)undertaking research and surveys and techno-economic studies in connection with development of agriculture and agro-industries;(i)assist land holders in obtaining ordinary loans;(j)assisting banks and financing institutions in collection and processing of loan applications and other connected documents from land holders;(k)granting special loans;(l)obtaining indemnities, guarantees, concessions and immunities for the purpose of the business of the corporation; and(m)generally doing such other acts as may promote the execution of projects, or as may be necessary for or incidental to the exercise of its powers or discharge of its duties under this Act.
