Section 16(2) in The Gujarat Tribal Development Corporation Act, 1972
(2)Without prejudice to the generality of the foregoing provision, the corporation may take such steps as it may think fit-(i)[ to plan and promote, on its own or in collaboration with or through such Scheduled Tribes Organisations or other agencies as may be approved by the Board, any programme of agricultural development, marketing, processing, supply and storage of agricultural produce, small-scale industry, building, construction, transport and such other activity as may be approved in this behalf by the State Government: [This clause was substituted by Gujarat 24 of 1978, section 3.](ii)to undertake, on its own or in collaboration with or through such Scheduled Tribes Organisations or other bodies or institutions as may be approved by the Board, or in collaboration with Government or local authorities any activities, schemes or works capable of furthering the purposes for which the Corporation is established, and all matters connected therewith, as it may consider necessary;](iii)to give on hire agricultural or industrial machinery or equipment to the members of Scheduled Tribes or Scheduled Tribes Organisations;(iv)to give grants and subsidies to and to guarantee loans taken by the members of Scheduled Tribes or Scheduled Tribes Organisations;(v)to borrow money subject to such conditions as the State Government may specify;(vi)to issue bonds and debentures;(vii)to draw, make accept, endorse, discount, execute and issue promissory notes, bills of exchange, hundis, bills, warrants, debentures and other negotiable instruments;(viii)to invest or deposit surplus funds of the Corporation in Government securities or in such other manner as the State Government may, by general or special order, direct;(ix)to enter into contract; and(x)to discharge such other functions as may be prescribed or as are supplemental, incidental or consequential to any of the functions conferred on it by or under this Act.
