Section 14A in The West Bengal Khadi And Village Industries Board Act, 1959
14A. [ Power to delegate. [Section 14A inserted by W.B. Act 21 of 1979.]
(1)The Board may by resolution delegate, with the previous approval of the State Government, all or any of its powers under this Act (except the power to make regulations) to the District Industries Centres or to such agencies as the Board may specify in this behalf for efficient implementation of the purposes of this Act.(2)The District Industries Centres or the agencies referred to in sub-section (1) shall, for the promotion of khadi and village industries under this Act, be entitled to such co-operation of the Board and such assistance of its employees as they may require.]
