Section 11 in Telangana Khadi and Village Industries Board Act, 1958
11. Functions of the Board.
(1)Subject to the provisions of this Act, the functions of the Board shall generally be to plan, organize and implement programmes of works for the development of Khadi Village Industries.(2)In particular and without prejudice to the generality of foregoing power, the Board may take such steps as it may think fit-(a)to plan and organise the training of persons engaged in the production of khadi or in village industries;(b)to build up a reserve of raw materials and implements and to supply them to persons engaged in the production of khadi or in village industries at such economical rates as may be suitable in the opinion of the Board;(c)to provide for the sale and marketing of khadi or of products of village industries;(d)to encourage and promote research in the technique of production of khadi or in the development of village industries, or to provide facilities for a study of the problems relating to khadi or village industries;(e)to maintain or assist in the maintenance of institutions for the development of khadi or village industries;(f)to undertake, assist or encourage the production of khadi or the development of village industries;(g)to promote and encourage co-operative efforts among manufacturers of khadi and persons engaged in village industries and organise Co-operative societies for khadi and village industries;(h)to help the people by providing them with work in their homes and to give them monetary help;(i)to grant loans and other assistance to institutions carrying on the khadi or other village industry from bulk allotment which may be made to it by the Government in this behalf subject to such conditions as may be laid down by the Government for this purpose;(j)to conduct training centres and to train people thereat with a view to equipping them with the necessary knowledge for starting or carrying on khadi and village industries;(k)to conduct survey or assess potentialities of cottage and village industries and the scope for their development with a view a promote such industries for the purpose of eliminating unemployment;(l)to arrange for publicity and popularisation of finished products manufactured in the khadi and village industries by opening stores, shops, emporiums or exhibitions and by taking other similar measures for the purpose;(m)to incur expenditure and undertake works in any area of the State in which this Act is for the time being in force for framing and executing such schemes as it may consider necessary for the purposes of this Act or as may be entrusted to it from time to time, by the Government, subject to the provisions of this Act and the rules made thereunder;(n)for ensuring the genuineness of, and for granting certificates to producers of, or dealers in khadi or the products of any village industry on payment of fees according to such scale as may be provided in the regulations;(o)to carry out any other matter which may be prescribed.
