Section 13 in Karnataka Industrial Areas Development Act, 1966
13. Functions.
- The functions of the Board shall be,-(i)generally to promote and assist in the rapid and orderly establishment, growth and development of industries [and to provide industrial infrastructural facilities and amenity] [Inserted by Act 11 of 1997 w.e.f. 18.8.1997] in industrial areas, and(ii)in particular, and without prejudice to the generality of clause (i), to,-(a)develop industrial areas declared by the State Government and make them available for undertakings to establish themselves;(b)establish, maintain, develop, and manage industrial estates within industrial areas;(c)undertake such schemes or programmes of works, either jointly with other corporate bodies or institutions, or with the Government or local or statutory authorities, or on an agency basis, as it considers necessary or desirable, for the furtherance of the purposes for which the Board is established and for all purposes connected therewith.
