Section 34(4) in The Orissa State Aid to Industries Act, 1978
(4)to the power of the State Government to-(a)start or conduct an industry for experimental purposes or with a view to stimulating industrial development;(b)assist an industry by agreement to purchase on business terms the whole or a portion of the products of the same;(c)assist an industry by giving free of charge or on favourable terms, the services of Government officials or experts either in the capacity of advisers or for a limited period not exceeding one year for starting or conducting such industry;(d)assist an industry in connection with industrial education or the training of apprentices;(e)acquire land under the provisions of the Land Acquisition Act, 1894 (1 of 1894), for a company;(f)assist a company formed for the purpose of supplying electricity, gas, water or any other service which in the opinion of the State Government is likely to prove useful to the public ; or(g)assist a village industry in any manner which may be determined by the State Government.Explanation - For the purposes of this section-(i)"sick industry" shall mean an industry which continuously fails to generate internal surplus and depends for its running on financial aid from outside ;(ii)an industry shall be deemed to be a public undertaking if it is owned by-(a)a Government company within the meaning of the Companies Act, 1956 (1 of 1956);(b)any corporation established by law which is owned, controlled or managed by any Government;(c)a Grama Panchayat constituted under the Orissa Grama Panchayats Act, 1964 (Orissa Act 1 of 1965); or(d)A Panchayat Samiti constituted under the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960).
