Section 18 in The Maharashtra Water Conservation Corporation Act, 2000
18. Functions of Corporation.
- The functions of the Corporation shall be as follows, namely:-(a)to prepare, promote, execute, and finance the schemes [including the schemes up to 100 hectares of Zilla Parishad;] [These words were inserted by Maharashtra 20 of 2001, section 4.] for water conservation, irrigation, soil conservation, watershed management, social forestry [works of saline and alkaline land and construction of flood protection walls] [These words were substituted for the word 'and works of saline and alkaline land' by Maharashtra 20 of 2001, section 4.] in conformity with the published policies of the State Government;(b)to render all necessary services in regard to water conservation, irrigation, soil conservation, watershed management, social forestry and works of saline and alkaline land to the State Government, local bodies and on the request to provide services, on payment, to institution or individuals also;(c)to prepare draft State plans for water conservation, irrigation, soil conservation, watershed management, social forestry in conformity with the directions of the State Government;(d)to review and advise on the taxes and fees, water rates etc., to be levied on the farmers benefited due to recharge of wells located in the watersheds which is developed under any watershed development scheme implemented in the areas of the Corporation and local bodies which have entered into agreement with the Corporation;(e)to assess the requirement to materials, and arrange for their procurement and utilization;(f)to assess the requirement of manpower and training in relation to water conservation and all other related activities in the State;(g)to carry out applied research for efficient discharge of the duties and functions of the Corporation;(h)to plan, investigate, design, construct and manage the water conservation projects in the watersheds;(i)to enter into contract in respect of the works in any other matters transferred to the Corporation along with assets and liabilities under this Act;(j)to invite tenders, bids, offers and enter into contracts for the purposes of activities of the Corporation;(k)to promote participation of any person or body or association of individuals, whether incorporated or not, in planning, investigation, designing, construction and management or watershed development projects;(l)to undertake schemes or works, either jointly with owner corporate bodies or institutions, with the Government or local bodies or on agency basis in furtherance of the purposes for which the Corporation is established and all matters connected therewith;(m)to promote irrigation related activities such as fisheries, pisciculture, floriculture, horticulture, sericulture etc;(n)to prepare annual plan and five-year working development plan;(o)to prepare annual budget;(p)to undertake any other activities including the works under Employment Guarantee Scheme entrusted by the State Government in furtherance of the objectives for which the Corporation is established.
