Section 15 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
15. General powers of the Corporation.
- Subject to the provisions of this Act, the Corporation shall have power-(a)to acquire and hold such property, both movable and immovable, as the Corporation may deem necessary for the performance of any of its activities, and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;(b)to purchase by agreement or to take on lease or under any form of tenancy and land to erect such buildings and to execute such other works as may be necessary for the purpose of carrying out its duties and functions;(c)to allot plots, factory sheds or buildings or part of buildings, including residential tenements, to suitable persons in the industrial estates established or developed by the Corporation ;(d)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of the allotment;(e)to constitute advisory committees to advise the Corporation;(f)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(g)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions ; and(h)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions and the carrying into effect the purposes of this Act.
