Section 14 in Gujarat Industrial Development Act, 1962
14. General powers of 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 any 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 provide or cause to be provided amenities and common facilities in [industrial estates, commercial centres and industrial areas] [These words were substituted for the words 'industrial estates and industrial areas', by Gujarat 11 of 1986, Section 15 (1) (a) (w.e.f. 01-07-1986).] and construct and maintain or cause to be maintained [works, buildings, amenities and common facilities] [These words were substituted for the words 'works and buildings', by Gujarat 11 of 1986, Section 15 (1) (b) (w.e.f. 01-07-1986).] therefor;(cc)[ to levy and collect development charges on the land which is not vested in or under the control of the Corporation and which is benefited or likely to be benefited by the development or scheme or the work undertaken by the Corporation.] [Clause (cc) inserted by Gujarat 15 of 2007, dated 1st May 2007](d)to make available buildings on hire or sale to industrialists or persons intending to start industrial undertakings [or commercial establishments or both the industrial undertakings and commercial establishments] [These words were inserted, by Gujarat 11 of 1986, Section 15 (2) (w.e.f. 01-07-1986).];(e)to construct buildings for the housing of the employees of such industries; [or commercial establishments] [These words were inserted, by Gujarat 11 of 1986, Section 15 (3) (w.e.f. 01-07-1986).];(f)(i)to allot factory sheds or such buildings or parts of buildings, including residential tenements to suitable persons in the industrial estates established or the industrial areas developed by the Corporation ;[(i-a) to allot shops and other buildings to suitable persons in commercial centres established by he Corporation ;] [Sub-clause (ia) was inserted, by Gujarat 11 of 1986, Section 15 (4) (w.e.f. 01-07-1986).](ii)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 their allotment;(g)to constitute committees from amongst its [Directos] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 15 (5) (w.e.f. 01-07-1986).] to perform any of its functions;(h)to constitute advisory committees to advise the Corporation ;(i)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(j)[***] [The words 'subject to the previous permission of the State Government', were deleted, by Gujarat 11 of 1986, Section 15 (6) (w.e.f. 01-07-1986).] to delegate any of its powers generally or specially to any of its committees or officers and to permit them to re-delegate specific powers to their subordinates;(k)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(l)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its business and the carrying in to effect the purposes of this Act.
