Section 11(2) in Bombay Khadi and Village Industries Act, 1960
(2)Without prejudice to the generality of the provisions of subsection (1) every Board shall also in particular discharge and perform all or any of the following duties and functions, namely:(a)to start, encourage, assist and cany on khadi and village industries and to carry on trade or business in such industries and in the matters incidental to such trade or business:(b)to help the people by providing them with work in their homes and to give loans and other form of monetary help to individuals orsocieties or institutions on such terms as may be prescribed:(c)to encourage establishment of co-operative societies for khadi and village industries:(d)to conduct training centres and to train people there at with a view to equipping them with the necessary knowledge for starting or carrying on khadi and village industries:(e)(i)to manufacture tools and implements required for carrying on khadi and village industries and to manufacture the products of such industries: (ii) to arrange for the supply of raw materials and tools and implements required for the said purpose, and (iii) to sell and to arrange for the sale of the products of the said industries:(f)to arrange for publicity and popularising of finished products of khadi and village industries by opening stores, shops, emporiums orexhibitions and to take similar measures for the purpose:(g)to endeavourto 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 advice and guidance of experts in khadi and village industries:(i)to undertake and encourage research work in connection with khadi and village industries and to carry on such activities as are incidental and conductive to the objects of this Act:(j)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.
