Section 14 in The Bihar Khadi and Village Industries Act, 1956
14. Functions of Board.
(1)It shall be the duty of the Board to organise, develop and regulate khadi and village industries and perform such other functions as the State Government may prescribe from time to time.(2)Without prejudice to the generality of the provisions of sub-section (1), the Board shall, 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;(b)to help the people by providing them with work in their homes and to give them monetary help;(c)to encourage the establishment of co-operative societies for khadi and village industries;(d)to conduct training centres and to train people to such centres or at other centres outside Bihar with a view to equipping them with the necessary knowledge for starting or carrying on khadi or village industries;(e)to arrange for the supply of raw materials, tools and implements and for the sale of the finished products of such industries;(f)to arrange for publicity of, and popularising, finished products of such industries by opening stores, shops, emporiums or exhibitions;(g)to endeavour to educate public opinion and to impress upon the public the advantages of patronising the products of khadi and village industries;(h)to seek and obtain the advice and guidance of experts in such industries;(i)to undertake and encourage research work in connection with khadi and village industries;(j)to maintain or assist in the maintenance of institutions for the development of khadi or village industries; and(k)to discharge such other duties and to perform such other functions as the State Government may direct for the purpose of carrying out the objects of this Act.(3)The Board shall ordinarily consult the Advisory Council constituted under Section 11 with respect to the discharge of its functions under this Act.
