Section 12 in Bihar Regional Development Authority Act, 1974
12. Responsibility of the Authority for planning and execution of schemes relating to the Development areas.
(1)Subject to the provisions of this Act, the Authority shall be responsible for formulation, co-ordination and supervision of the execution of all planning and works relating to the development of area of part thereof and more specifically for-(a)land acquisition and development of land;(b)general improvement, works including laying and relating or modifying the streets, roads and drainage, disposal of sewage;(c)plot reconstitution schemes;(d)Housing Schemes including sub-urban and rural housing;(e)Slum Clearance and Slum Improvement Schemes;(f)Transportation schemes including riverine transport;(g)schemes for supplying essential services like water, cooking gas, electricity, etc;(h)schemes for provision of community facilities like retail and wholesale trade, hospitals educational and cultural institutions, recreational facilities (sic)(i)anti pollution schemes;(j)afforestation, gardening or any other schemes for improvement of the environmental conditions;(k)schemes for industrial business and other commercial activities.(2)Subject to the provisions of this Act the Authority may from time to time incur expenditure and undertake development works mentioned in sub-section (1) in the development area.(3)Subject to the provisions of this Act, the Authority shall be responsible for the preparation of a phased programme of development of agriculture, infrastructures and other works essential for the general socio-economic and physical development of rural and urban areas.(4)In particular and without prejudice to the generality of the foregoing functions, the Authority shall also discharge the following functions, namely:-(a)bl vf/kfu;e ;k fdlh vU; vf/kfu;e ds micU/kksa ds v/khu ;k vU; fuf/k izkIr djuk vkSj fofufnZ"V jhfr ls {ks= ds fodkl ds iz;kstukFkZ mldk mi;ksx izkIr djuk vkSj fofufnZ"V jhfr ls {ks= ds fodkl ds iz;kstukFkZ mldk mi;ksx djuk(b)to specify the development projects for the implementation of which any fund referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Authority may impose, be applied by any Municipal or other authority or body corporate ;(c)to provide for the setting up of planning information and storage retrieval systems which may be upto-dated frequently;(d)to perform such other functions as may be prescribed by the State Government.(5)The Authority may, or such terms and conditions as may be agreed upon, take over, the execution of any of the aforesaid schemes on behalf of a local Authority, body corporate, co-operative society, an employer or a Department of the Government.
