Section 13 in Assam Khadi and Village Industries Board Act, 1955
13. Preparation and submission of annual programme.
(1)In each year, on such date as may be fixed by the [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], the Board shall prepare and forward to the [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], a programme of works as approved by the State Government.(2)The programme shall contain :-(a)Such particulars of the Scheme which the Board proposes to execute whether in part or whole during the next year;(b)particulars of any worker 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.
