Section 15 in The Jammu and Kashmir State Forest Corporation Act, 1978
15. Powers of the Corporation.
(1)The Corporation shall, subject to the provisions of this Act, have power to do all such acts as may be necessary or expedient for carry: g out its functions under this Act.(2)Without prejudice to the generality of the foregoing provisions such powers shall include the power,-(a)to set up workshop or factories for processing forest raw materials;(b)to establish, maintain and operate laboratories, and experimental and research stations;(c)to enter into such contract or arrangement with any person as the Corporation may deem necessary for performing its functions under this Act :(d)to borrow money, issue debentures, bonds or stocks and manage its funds; and(e)to incur expenditure and grant advances for performing its functions under this Act.
