Section 13 in The Goa Health Services Development Act, 2008
13. Functions.
- The functions of the Corporation shall be,-(i)Generally to promote and assist in the rapid and orderly establishment, growth and development of health services in the State of Goa.(ii)In particular, and without prejudice to the generality of clause (i), to-(a)establish and manage health estates/medical tourism/health city at places selected by the Government;(b)develop health estates selected by the Government for the purpose, construct premises and make them available for undertakings to establish themselves;(c)to operate any scheme, on behalf of Government, related with health services;(d)undertake Schemes or works either jointly or on agency basis with other corporate bodies or institutions, or with Government in furtherance or the purposes for which the Corporation is established and all matters connected therewith;(e)to establish health establishments, health estates/health city, operate schemes related to health sector by self, jointly with Government agencies or private parties in joint sector or on public private partnership basis.
