Section 11 in Tamil Nadu Khadi and Village Industries Board Act, 1959
11. Functions of the Board.
(1)Subject to the provisions of this Act, the functions of the Board shall generally be to plan, organize and implement programmes for the development of khadi and village industries.(2)In particular and without prejudice to the generality of the foregoing power, the Board may take such steps as it may think fit-(a)to start, encourage, assist and run khadi and village industries;(b)to provide deserving persons with gainful employment in their homes through the organization of khadi and village industries;(c)to grant loans and give other assistance for the development of khadi and village industries;(d)to organize co-operative societies for khadi and village industries;(e)to conduct training centres and train persons at such centres or at other centres outside the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] in khadi and village industries;(f)to arrange for the supply of raw materials, tools and implements to such industries and for the sale of their finished products;(g)to arrange for the publicity and popularization of the finished products of such industries by opening stores, shops, emporia, exhibitions and the like;(h)to educate public opinion and cultivate in the public a preference for such industries and for utilization of their products;(i)to seek and obtain advice and guidance of experts;(j)to encourage and promote research in the technique of production of khadi or in the development of village industries; and(k)to provide facilities for a study of the problems relating to khadi or village industries;
