Section 16 in The Bengal State Aid To Industries Act, 1931
16. [ Functions of the Board. [Section 16 substituted by W.B. Act 15 of 1954.]
- The functions of the Board shall be -(a)to receive applications for State aid ;(b)to make such inquiries regarding applications as the Board deems necessary or as may be required by this Act;(c)to report to the State Government upon applications for State aid;(d)to frame schemes and programmes for such State action as the Board considers necessary for the steady and progressive development of industries in West Bengal for consideration of the State Government; and(e)to advise the State Government on any other industrial matter that may be referred to it for opinion.]
