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State of Rajasthan - Section

Section 18 in The Rajasthan Khadi and Village Industries Board Act, 1955

18. Functions of the Board.

- The Board shall perform the following functions:-
(1)to start, encourage, assist and run Khadi and village industries;
(2)to help the people by providing them with work in their homes and to give them monetary accommodation;
(3)to organise co-operative societies for Khadi and village industries;
(4)to conduct training centres and to train people at these centres outside [the State] [Substituted by Rajasthan 41 of 1960.] in Khadi and village industries;
(5)to arrange for the supply of raw materials, tools and implements for Khadi and village industries and for sale of the finished products;
(6)to arrange for publicity and popularising of Khadi and goods manufactured in village industries by opening stores, shops, exhibitions and the like;
(7)to endeavour, to educate public opinion and to cultivate in the public a liking and bias for Khadi and village industries and for the utilization of products of such industries;
(8)to seek and obtain advice and guidance in the subjects mentioned above by inviting experts;
(9)to undertake and encourage research in Khadi and village industries;
(10)to carry on such activities as are incidental and conducive to the objects of this Act; and
(11)such other functions as may be prescribed.