Section 3 in Bombay Khadi and Village Industries Act, 1960
3. Establishment and incorporation of Board :-
(1)The State Government may, by notification in the Official Gazette establish a Board for the whole or any part of the State under such name as may be specified in the said notification.(2)Every Board shall be a corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire, hold and dispose of property both moveable and immoveable and to contract and do all things necessary for the purposes of this Act.
