Section 14(2) in The Bihar Khadi and Village Industries Act, 1956
(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.
