Section 17(2)(c) in The Bonded Labour System (Abolition) Ordinance, 1975
(c)providing consultancy service to the State Government and with its approval, to any person in matters relating to strategy of land development and infrastructure programmes like development, remodelling of canal system, channels and drainage facilities, planning and training requirements, demonstration and cropping patterns, need-based research programmes, livestock development, afforestation programme and rural electrifications;