Section 15 in The Bihar Khadi and Village Industries Act, 1956
15. General powers of Board.
- The Board shall, for the purposes of carrying out its functions under this Act, have the following powers, namely :-(i)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 power shall be exercised with the previous sanction of the State Government;(ii)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 State Government; and(iii)to enter into any contract and to do all things necessary for the purpose of this Act.
