Section 12 in The West Bengal Khadi And Village Industries Board Act, 1959
12. Functions of the Board.
(1)The Board shall generally organise, develop and regulate khadi industries and village industries and discharge such other duties and perform such other functions as the State Government may direct for the purpose of carrying out the objects of this Act, but it will not be a trading corporation [except to the extent necessary for carrying out the objects of this Act, particularly relating to promotion and development] [Words inserted by W.B. Act 35 of 1983.].(2)In particular and without prejudice to the generality of the foregoing provisions, the Board may take such steps as it may think fit to-(a)establish, encourage, assist and carryon khadi industries and village industries;(b)help the people [individually or collectively] [Words inserted by W.B. Act 35 of 1983.] by providing them with work in connection with the industries established or carried on by it, which they can perform in their homes, and give them such financial assistance as they may need for such work;(c)encourage the establishment of Co-operative Societies for khadi industries and village industries;(d)maintain training centres and train people at such centres or arrange for their training at centres outside the State of West Bengal with a view to equip them with necessary knowledge for establishing or carrying on khadi industries and village industries;(e)arrange for providing raw materials, tools and implements to persons engaged in khadi industries and village industries and for the sale of the finished products of such industries;(f)arrange for giving publicity to, and popularising, the finished products of khadi industries and village industries by opening stores, shops and emporiums or organising exhibitions;(g)educate the public and impress upon them the advantages of patronising the products of khadi industries and village industries;(h)conduct or encourage research work in connection with khadi industries and village industries;(i)maintain or assist in the maintenance of institutions for the development of khadi industries and village industries;(j)[ manufacture tools and implements required for the development of Khadi and Village Industries and the finished products of such industries;] [Clauses (j) and (k) inserted by W.B. Act 35 of 1983.](k)[ to discharge such other duties and perform such other functions as the State Government may direct from time to time for the purpose of carrying out objects of this Act.] [Clauses (j) and (k) inserted by W.B. Act 35 of 1983.]
