Section 13 in Karnataka Khadi and Village Industries Act, 1956
13. Functions of the Board.
(1)It shall be the duty of the Board to organise, develop and regulate village industries and perform such functions as the State Government may prescribe from time to time.(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.
