Section 13(2) in Karnataka Khadi and Village Industries Act, 1956
(2)Without prejudice to the generality of the provisions of sub-section (1) the Board shall, subject to such regulations as may be made by it, discharge and perform all or any of the following duties and functions, namely: -(a)to start, encourage, assist and carry on village industries and to carry on trade or business in such industries and in matters incidental to such trade or business;(b)to render such assistance as may be necessary to any person engaged in any village industry;(c)to organise and aid co-operative societies for village industries;(d)to conduct training centres;(e)(i)to arrange for the manufacture of tools, implements and other equipment required for carrying on village industries;(ii)to arrange for the supply of raw materials, tools, implements and other equipment required for village industries; and(iii)to arrange for the sale of the products of the said industries;(f)to arrange for publicity and for popularising of finished products of the said industries by opening stores, shops, emporia or exhibitions;(g)to undertake and encourage research work in connection with village industries and to carry on such activities as are incidental and conducive to the objects of this Act;(h)to maintain or assist in the maintenance of institutions for the development of village industries;(i)to discharge such other duties and to perform such other functions as the State Government may direct for the purpose of carrying out the objects of this Act.
