Section 8 in Assam State Capital Region Development Authority Act, 2017
8. Powers of the Authority.
- The powers of the Authority shall include the powers to, -(a)seek information from the development Authorities and local bodies and Department of Government within State Capital Region with regard to preparation and implementation of Functional Plans and Sub-Regional Plans;(b)indicate the stages for the implementation of the Regional Plan;(c)review the Implementation of the Regional Plan, Functional Plan, Development Schemes and Project Plan;(d)select and approve comprehensive projects, call for priority development and provide such assistance for the implementation of those projects as the Authority may deem fit;(e)select, in consultation with the State Government, any urban area, outside the State Capital Region having regard to it's location, population and potential for growth which may be developed as a counter-magnet in order to achieve the objectives of the Regional Plan; and(f)entrust to the Executive Committee such other functions as it may consider necessary to carry out the provisions of this Act.
