Section 13 in Goa Waste Management Corporation Act, 2016
13. Functions.
- The functions of the Corporation shall be,-(i)generally to secure and assist in orderly establishment and development of facilities for the management of various categories of wastes such as solid wastes, e-waste, bio-medical waste, hazardous waste and any other waste in order to develop and create clean and sustainable waste-free environment in the State of Goa by ensuring disposal of all wastes in the manner provided under the law.(ii)in particular and without prejudice to the generality of clause (i) to,-(a)frame Policies and to establish, develop facilities for effective management of all wastes at places selected by the Government;(b)manage facilities which have already been established or are in the process of establishment;(c)develop areas in consultation with the Government for the purpose of making them available for waste management;(d)promote and implement schemes for managing waste at household, institutional, corporate and Panchayat/municipality level;(e)develop a database of available technologies and best practices to tackle various waste and other waste problems at various levels;(f)develop facilities relating to information dissemination and mass awareness to educate the general public and other establishments;(g)encourage development of research facilities, provide aid to organizations, individuals, institutions, Panchayats and municipalities to develop and implement new models of waste management, etc;(h)hold, organize and attend conferences, workshops, panel discussions, exhibitions, etc.;(i)undertake schemes or works, either jointly or on agency basis, with other corporate bodies or institutions, or with the Government, in furtherance of the purposes for which the Corporation is established and on all matters connected therewith;(j)undertake purchase of equipment as deemed essential for waste management;(k)liaise with the Central Government for various schemes and utilize available Central funds for waste management schemes/projects;-(l)undertake research and development on pilot projects for innovative techniques, processes, for complete management of wastes.(m)work out techniques, schemes and projects for reducing the carbon footprint and to undertake steps for deriving benefits under carbon credit trading;(n)exercise any other function for carrying out the purposes of this Act.
