Section 5 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
5. General Powers of the Corporation.-
Subject to the provisions of this Act, the Corporation shall have power (a)to acquire and hold such property, both movable and immoveable as the Corporation may deem necessary for the performance of any of its functions under section 4 and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be prescribed by the Government;(b)to provide or cause to be provided amenities and common facilities in industrial estates, industrial areas and flatted factories complexes and construct and maintain or cause to be maintained works and buildings therefore;(c)to construct buildings for the housing of the employees of such industries;(d)to allot factory sheds, industrial plots or such buildings or parts of buildings, including residential tenements to suitable persons in the industrial areas, estates and flatted factories complexes established or developed by the Corporation in terms of the allotment policy prescribed by the Government;(e)to modify or rescind such allotments as provided in clause (d) above including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment in terms of the policy guidelines prescribed by the Government;(f)to constitute advisory committee to advise the Corporation;(g)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(h)subject to the previous permission of the Government to delegate any of its powers generally or specially to any of its committee or officers and to permit them to redelegate specific powers to their subordinates;(i)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(j)to recover development charges from the individual industries and beneficiaries located in the clusters of industrial concentration for which redevelopment is undertaken by the Corporation;(k)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions and the carrying into effect the purposes of this Act.
