Section 11 in Assam Khadi and Village Industries Board Act, 1955
11. Functions of the Board.
(1)It shall be the duty of the Board to organise, develop and regulate Khadi and Village Industries and perform such functions as may be prescribed from time to time.(2)Without prejudice to the generality of the provisions of subsection (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 to deal with 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 for Khadi and Village Industries.(d)to conduct training centres and to train people thereat with a view to equipping 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.(ii)to arrange for the supply of raw materials and tools and implements required for the Khadi and Village Industries.(iii)to sell and to arrange for the sale of the products of the said industries.(f)to arrange for publicity and popularising of finished products of Khadi and Village Industries by opening store, shops, emporium or exhibitions or other similar measures.(g)to endeavour to educate public opinion and to impress upon the public the advantage 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.(j)[ to sanction loans to individuals and institutions not exceeding such limit as may be prescribed in order to develop, encourage and assist Khadi and Village Industries. The loan shall be secured and repaid in the prescribed manner and upon such terms and conditions as may be specified by the order granting it. In default of payment within the specified date, the load together with the interest due shall be recoverable from the loanee as an arrear of land revenue] [Inserted by Assam Act No. 31 of 1960, dated 17.12.1960.].(k)[] [Re-numbered '(j)' by Assam Act No. 31 of 1960, dated 17.12.1960.] to discharge such other duties and to perform such other functions as the State Government may direct for the purpose of carrying out the object of this Act.
