Section 17 in The Gujarat Backward Classes Development Corporation Act, 1985
17. Functions and powers of the Corporation.
(1)Subject to the provisions of this Act it shall be the primary duty of the Corporation to undertake the task of social and economic uplift of the socially and educationally backward class citizens in the State of Gujarat and the Corporation shall be competent to do all things and to exercise all the powers necessary for the performance of such duties.(2)Without prejudice to the generality of the foregoing provisions such power of the Corporation shall include the power-(i)to plan and promote on its own or in collaboration with or through such backward class organisations or other agencies as may be approved by the Corporation any programme of agricultural development, marketing, processing, supply and storage of agricultural produce small scale industry, building, construction, transport and such other activities as may be approved in this behalf by the State Government;(ii)to undertake on its own or in collaboration with or through such backward class organisations or other agencies as may be approved by the Corporation any activities in relation to any of the matters specified in clause (i), for furthering the objects of the Corporation;(iii)to give on hire agricultural or industrial machinery or equipments to the members of the backward class organisations;(iv)to give grants and subsidies to and to guarantee loans taken by the members of backward class organisations;(v)to encourage employment opportunities for the backward class citizens;(vi)to undertake any other activity which the State Government may entrust to the Corporation;(vii)to grant loans or obtain covered loans to the socially and educationally backward class citizens or backward class organisation;(viii)to borrow money subject to such conditions as the State Government may specify;(ix)to issue bonds and debentures;(x)to draw make accept, endorse, discount, execute and issue promissory notes, bills of exchange, hundies, bills, warrants, debentures and other negotiable instruments;(xi)to invest or deposit surplus funds of the Corporation in Government securities or in such other manner as the State Government may, by general or special order direct; and(xii)to discharge such other functions as may be prescribed or as are supplemental, incidental or consequential to any of the functions conferred on it by or under this Act.
