Section 16(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)The powers, functions and duties of the Authority may, inter alia, provide for all or any of the following matters, namely:-(a)prepare, sanction, implement plans, projects and schemes for infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;(b)maintain or cause to be maintained, all infrastructure development work, urban amenities and properties vested in or under the control and management of the Authority;(c)implement projects, schemes or measures for coordinated and integrated infrastructure development and urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area, as may be entrusted, with the concurrence of the Authority, to it by the Central Government or the State Government or by any board, company or other agency of the Central Government or State Government;(d)coordinate, for the purposes of integrated infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development, with the Central Government or State Government, local authority, boards, companies or other agencies;(e)co-ordinate the regulation of the mobility management plan in the notified area;(f)operate or collaborate through the formation of joint venture companies or limited liability partnerships in the establishment, development and operation of public transportation, including mass transportation or integrated multi-modal transportation, within the notified area;(g)stimulate urban regeneration and renewal through planning, redevelopment and renovation of areas within the notified area;(h)prepare a disaster management plan and take such measures for prevention of disasters and mitigation of its effects in the notified area, in so far as they relate to infrastructure development;(i)establish, operate and maintain the public safety answering point of the emergency response system for the notified area;(j)carry out surveys for the purposes as mentioned in foregoing clauses;(k)advise or make recommendations to the State Government on any matter for coordinated and integrated infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;(l)assist local authorities through capacity building to enable them to exercise their powers and perform their functions under the appropriate law by which they have been established;(m)undertake or cause to be undertaken, studies, research and analysis on urban planning, urban regeneration and renewal, coordinated and integrated infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development or for any other purpose under this Act;(n)perform such other functions and discharge such other duties, as the State Government may, by notification, require the Authority to undertake in furtherance of its objects.
