Section 15(2) in Punjab Women and Children Development and Welfare Corporation Act, 1979
(2)Without prejudice to the generality of the foregoing provision, the Corporation may take such steps as it may think necessary -(i)to survey and assess the economic needs of women and welfare needs of women and children, specially those belonging to the Scheduled Castes and Backward Classes in the State;(ii)to define the field of economic activities suitable and appropriate for women of fulfilling their needs;(iii)to draw the women into the field of economic life of the State, thereby raising the productive potential women force;(iv)to help and develop appropriate technology for occupations and vocations in which women can be engaged;(v)to establish education and training projects and schemes to improve the economic welfare of women and the social welfare of women and children;(vi)to prepare project reports and to study the feasibility of economic activities by women and women's organisations;(vii)to establish and maintain work centres and handicraft centres at various places for the benefit, development and welfare of women and children;(viii)to develop, aid, assist, initiate, promote, organise and finance women organisations engaged in the field of industry, trade, commerce, agriculture, manufacturing, marketing, processing, ware-housing or cold storage;(ix)to provide financial assistance in any from whatsoever to women and organisations engaged in the development and welfare of women and children for starting, expanding or modernising any commercial or industrial activity;(x)to carry on the business of marketing, processing, branding, investigation, market research, storing, warehousing, cold storage, distribution and rendering assistance and services of any description in relation to articles of food, running canteens, knitting, embroidery, tailoring, clothing, readymade garments, handicrafts, assembly work, poultry, piggery, cottage industries, Khadi industries, village industries, milk products, sweet meats, cane work, chalk making, printing and binding;(xi)to set up and carry on the business of refining, preparing, buying, importing, exporting, distributing and dealing in all items in which the Corporation deals;(xii)for attaining the objects mentioned earlier, to aid, assist and provide employment to women;(xiii)to give grants and subsidies to and to guarantee loans taken by women or organisations of women; and(xiv)to discharge such other functions as may be prescribed or as are incidental, supplemental or consequential to any of the functions conferred on it under this Act.
