Section 15(2) in The Punjab Ex-servicemen Corporation Act, 1978
(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 agriculatural 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 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 organisations;(iv)to give grants and subsidies to, and to guarantee loans taken by the ex- servicemen or their organisations;(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.
