Section 9 in The National Co-Operative Development Corporation Act, 1962
9. Functions of Corporation.
[(1) Subject to the provisions of this Act, the functions of the Corporation shall be to [plan, promote and finance] [Substituted by Act 3 of 1974, Section 8, for sub-section (1) (w.e.f. 1-4-1974)] programmes, through co-operative societies, for--(a)the production, processing, marketing, storage, export and import of agricultural produce, foodstuffs, poultry feed and notified commodities;(b)the collection, processing, marketing, storage and export of minor forest produce.](c)[ development of notified services] [Inserted by Act 45 of 2002 (w.e.f. 14.8.2002) ](2)In particular and without prejudice to the generality of the foregoing provision, the Corporation may--(a)advance loans or grant subsidies to State Governments for financing co-operative societies and for employment of staff for implementing programmes of co-operative development;(b)provide funds to State Governments for financing co-operative societies for the purchase of [agricultural produce, foodstuffs] [Substituted by Act 3 of 1974, Section 8, for "agricultural produce" (w.e.f. 1-4-1974)] [livestock, poultry feed, industrial goods, notified commodities and notified services] [The words [and notified commodities] substituted by Act 45 of 2002 ] on behalf of the Central Government;(c)plan and promote programmes through co-operative societies for the supply of seeds, manures, fertilizers, agriculties for the supply of seeds, manures, fertilizers, agriculment of agricultural produce;(d)[ provide loans and grants directly to the national level co-operative societies and other co-operative societies having objects extending beyond one State; [Inserted by Act 3 of 1974, Section 8, (w.e.f. 1-4-1974)](e)provide loans to co-operative societies on the guarantee of State Governments or in the case of co-operative societies in the Union territories, on the guarantee of Central Government;[Provided that no such guarantee shall be required in cases in which security to the satisfaction of the Corporation is furnished by the borrowing co-operative society](f)participate in the share capital of the national level co-operative societies and other co-operative societies having objects extending beyond one State.](3)The Corporation shall so exercise its functions under this section as not to interfere with the activities of the Khadi and Village Industries Commission established under the Khadi and Village Industries Commission Act, 1956 (61 of 1956).
