Section 15 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
15. Function of the Corporation.
(1)Subject to the provisions of this Act, the functions of the Corporation shall be to provide for the welfare and economic uplift of the ex-servicemen in the State.(2)Without prejudice to the generality of the foregoing provisions, the Corporation may take such steps, as it may think necessary, -(i)to plan, promote and undertake, on its own or in collaboration with or through such ex-servicemen organisations or other, agencies as may be approved by the Corporation, programmes of agricultural development, marketing, processing, supply and storage of agricultural produce, small scale industry, building construction, transport and such other business, trade or activity as may be approved in this behalf by the Government;(ii)to provide financial assistance to ex-servicemen or their organisations by advancing to them in cash or in kind loans Including loans under hire-purchase system and/or loan towards margin money for any of the purposes specified in clause (i) either directly or through such agency, organisation or institution as, may be approved by it;(iii)to give on hire agricultural or industrial machinery or equipment to ex-servicemen or their organisation;(iv)to give grants and subsidies to and to guarantee loans taken by the ex-servicemen or their organisation;(v)to discharge Such other functions as may be prescribed or as are supplemental, incidental or consequential to any of the functions conferred on it under this Act.(3)In discharging its functions, the Corporation shall have due regard to public interest, its solvency and welfare of ex-servicemen.
