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NCT Delhi - Section

Section 4 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

4. Functions.-

The functions of the Corporation shall be­
(i)generally to promote and assist in the rapid and orderly establishment, growth and development of industries in Delhi, and
(ii)in particular, and without prejudice to the generality of clause (i) ,to­
(a)establish, operate, maintain and manage industrial estates at place selected and notified by the Government including the existing industrial areas, industrial estates and flatted factory complexes being maintained by the Municipal Corporation of Delhi constituted under section 3 of the Delhi Municipal Corporation Act, 1957 (66 of 1957). All industrial estates/ areas of Delhi will stand transferred to the Corporation for this purpose within prescribed time frame;
(b)develop industrial areas selected and notified by the Government for the purpose and make them available for undertakings to establish themselves;
(c)build, flatted factories complexes at sites selected and notified by the Government for the purpose and make them available for any industries and class of industries;
(d)redevelopment of clusters of industrial concentration in non­ conforming areas identified and notified for redevelopment by the Government;
(e)undertake schemes or works, either jointly with other corporate bodies or institutions, or with Government or local authorities, or on an agency basis, in furtherance of the purposes for which the Corporation is established and all matters connected therewith;
(f)all functions listed in the objects clause of the Memorandum of Association of the Corporation;
(g)any other function as the Government may, by notification in the official Gazette and by such amendments to the Memorandum of Association of the Corporation as may be necessary, prescribe for the purposes of this Act;
(h)the Corporation shall make such amendments to the Memorandum of Association as may be necessary to incorporate the functions under this section which are not part of the Memorandum of Association.