Section 16 in The Gurugram Metropolitan Development Authority Act, 2017
16. Powers, functions and duties of Authority.
(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.(2)The Authority may, in the exercise of its powers, performance of its functions or discharge of its duties,-(a)recommend to the State Government to acquire, in accordance with any law for the time being in force, land for the purposes of the Authority;(b)purchase, exchange, transfer, hold, lease, manage and dispose land in such manner, as may be specified by regulations;(c)acquire land for implementation of plans for infrastructure development and sustainable management of the urban environment, in exchange for transferable development rights issued in lieu of payment towards cost of land in such manner and for such exchange value as the Authority may, in accordance with the policy in this regard notified by the State Government, determine;(d)acquire, lease, hold, manage, maintain and dispose property, movable or immovable, other than land;(e)establish a modern geospatial based system for planning purposes and for land, infrastructure, urban amenities and urban environment in the notified area;(f)enter into contracts or agreements with any person, board, company, local authority or other agency;(g)form with the prior approval of the State Government and on such terms and conditions, as may be approved by the State Government, joint venture companies and limited liability partnerships, with boards, companies or other agencies;(h)direct the appropriate local authority having jurisdiction or the District Magistrate to remove any obstruction or encroachment on roads including cycling tracks, open spaces, pedestrian footpaths or properties vesting in or under the control and management of the Authority;(i)require, the police to take, as immediately as may be practicable, action in the aid of the Authority;(j)to do all such other acts and things which may be necessary for or incidental or conducive to, any matter which may arise on account of exercise of powers and performance of functions and which are necessary for furtherance of the objects for which the Authority is established.
