Section 14 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
14. Functions of the Corporation. -
(1)Subject to the provisions of this Act, the functions of the Corporation shall be to undertake generally the task of economic welfare of the members of the backward classes through industrial and commercial activities.(2)In particular and without prejudice to the generality of the foregoing provisions of this section, the functions of the Corporation shall be-(i)to plan and promote training programmes for increasing the skill and efficiency in different traditional occupations and to establish vocational institutes for the purpose;(ii)to promote employment opportunities in various trades and crafts, and to sanction stipends for training in different training institutes;(iii)to provide necessary infrastructure in connection with all traditional occupations;(iv)to encourage and undertake setting up of manufacturing and processing units on commercial basis;(v)to promote entrepreneurship by sponsoring self-employment programmes in different trades, crafts, and business with the assistance of various financial institutions;(vi)to arrange the supply of necessary inputs at reasonable prices for different trades and crafts and to acquire and install suitable machinery and equipments for the purpose of hiring out;(vii)to plan, promote and undertake, on its own or in collaboration with such agencies as may be approved by the Corporation, programmes of agricultural development, marketing, processing, supply and storage of agricultural produce, small scale industry, building construction, transport and such other business, trade or activity as may be approved in this behalf by the State Government;(viii)to arrange for in-service training, apprenticeship and dealership in different factories, commercial organisations and industrial complexes;(ix)to provide financial assistance by way of grants, subsidies and loans, in cash or in kind, for such purposes as may be approved by the Corporation and also by providing cash credit accommodation against hypothecation of products;(x)to find out resources for financing all programmes to be undertaken by the Corporation and, to that end, to receive loans, grants and gifts, raise loans, issue bonds and debentures, and draw, make, accept, discount, execute and issue promissory notes, bills of exchange, hundies, bills, warrants, debentures and other negotiable instruments;(xi)to invest, or to deposit, surplus funds in Government securities or in such other means as may be approved by the Corporation;(xii)to continue and to run the works and programmes transferred to the Corporation by the State Government for operation and to adopt suitable changes for their better execution;(xiii)to discharge such other functions as may be prescribed or as the supplemental incidental or consequential to any of the functions conferred on it under this Act.
