Section 22 in The West Bengal Khadi And Village Industries Board Act, 1959
22. Grants and loans to the Board.
- [(1) The State Government may, from time to time, make grants and advance loans, including ways and means advances, to the Board for the purposes of this Act, on such terms and conditions as the State Government may determine.] [[Sub-Section (1) substituted by W.B. Act 35 of 1983, which was earlier as under:-'(1) The State Government may from time to time, make grants and advance loans, to the Board for the purposes of this Act on such terms and conditions as the State Government may determine in each case.'.]](2)Subject to the provisions of this Act and the rules made thereunder, the Board may borrow any sum required for the purposes of this Act.(3)The Board may accept grants, subventions, donations or gifts from the Government or a local authority or any individual for all or any of the purposes of this Act.
