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State of Karnataka - Section

Section 15 in The Karnataka Border Area Development Authority Act, 2010

15. Functions of the Authority

The Authority shall,-
(1)implement, supervise and evaluate the development works in the border areas and also improve the educational, social and cultural conditions of Kannada speaking people in the border areas of the neighbouring States.
(2)provide assistance for opening required number of Kannada medium schools in the areas outside the border of the State. Open Kannada medium schools to impart education in Kannada medium in those villages wherein Kannada schools have been closed by the neighbouring states and construct school buildings.
(3)assist in the appointment of required number of teachers in the border areas to teach in Kannada medium. Provide Kannada medium text books from time to time to the students studying in Kannada medium.
(4)open libraries in the border area to provide them access to Kannada daily, monthlies and weeklies to facilitate Kannadigas of those areas to learn about the day today developments in Kannada Language.
(5)grant annual aid to registered Kannada organisations for conducting pro-Kannada activities to facilitate development of Kannada language.
(6)arrange extension lecture programmes in order to motivate pro-Kannada organisations to work actively towards the development of Kannada as well as to form many Kannada Associations in the border area. Help them to organise series of extension lectures about Kannada Language.
(7)fulfill the cultural requirements of Kannadigas in the border area by organising cultural activities at border areas.
(8)provide suitable forum to exhibit art forms such as Kannada literature cinema, drama, folk, dance, Yakshagana, lavani, bayalata togalu bombeyata, harikathe, music etc. Construct cultural auditoria for the exhibition of these art forms in the taluk headquarters, villages and for Kannadigas of other States.
(9)conduct Gadinadu and Horanadu festivals. Construct Kannada Bhavanas. Conduct several development programmes to improve the living conditions of the people in the border areas and to fufill their cultural, social, financial, educational aspirations.
(10)conduct study regarding the facilities to be provided to the Scheduled Caste and Scheduled Tribes of the border area for security of their life and help them through the concerned departments.
(11)take steps to promote handicrafts, cottage industries and other village industries in the border area.
(12)supervise the facilities required for drinking water, health, agriculture, irrigation, road and for other development works to the villages in the border area to be provided through the concerned departments.