Section 15(1) in The West Bengal Khadi And Village Industries Board Act, 1959
(1)In each year, by such date and in such form as may be prescribed, the Board shall prepare and forward to the State Government a programme of the work it proposes to undertake or continue during the following year in the discharge of its functions referred to in section 12 together with a Schedule of the staff of officers and servants already employed and to be employed in the following year by the Board.
