Section 12(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)Without prejudice to the generality of the provisions of sub-section (1), the Board shall also in particular discharge and perform all or any of the following duties and functions, namely :-(a)to start, encourage, assist and carry on Khadi and village industries and to carry on trade or business in such industries, and in the matters incidental to such trade or business;(b)to help the people by providing them with work in their homes and to give them monetary help;(c)to encourage establishment of Co-operative Societies and Societies registered [under the Societies Registration Act, 1860, or the Pepsu Societies Registration Act, 1954] [Substituted by Punjab Act 29 of 1957, sesction 3 for certain words.];(d)to conduct training centres and to train people thereat with a view to equip them with the necessary knowledge for starting or carrying on Khadi and village industries;(e)(i)to manufacture tools and implements required for carrying on Khadi and village industries and to manufacture the products of such industries;(ii)to arrange for the supply of raw materials and tools and implements required for the said purpose; and(iii)to sell and arrange for the sale of products of the said industries;(f)to arrange for publicity and popularisation of finished products of Khadi and village industries by opening stores, shops, emporia or exhibitions and to take similar measures for the purpose;(g)to endeavour to educate public opinion and to impress upon the public the advantages of patronising the products of Khadi and village industries;(h)to seek and obtain advice and guidance of experts in Khadi and village industries;(i)to undertake and encourage research work in connection with Khadi and village industries and to carry on such activities as are incidental and conducive to the objects of this Act; and(j)to discharge such other duties and to perform such other functions as the Government may direct for the purpose of carrying out the objects of this Act.[Explanation. - For the purposes of clause (b), the expression "monetary help" includes the giving of grants and loans for any of the purposes of this Act on such terms and conditions as may be prescribed.] [Inserted by Punjab Act 12 of 1961, section 2.]
