Section 13 in The Goa Information Technology Development Act, 2007
13. Functions.
- The functions of the Corporation shall be,-(i)generally to promote and assist in the rapid and orderly establishment, growth and development of Integrated IT Townships/IT Parks in the State of Goa.(ii)In particular, and without prejudice to the generality of clause (i), to-(a)establish and manage Integrated IT Township/IT Parks at places selected by the Government;(b)develop areas selected by the Government for the above purpose and make them available for undertakings to establish themselves;(c)undertake schemes or works, either jointly or on agency basis, with other corporate bodies or institutions, or with Government in furtherance of the purposes for which the Corporation is established and all matters connected therewith.(iii)generally to support and assist the Government in development of e-Governance applications required to be developed to serve citizens and business.(iv)In particular, and without prejudice to the generality of clause (iii), to-(a)undertake software development projects selected by the Government.(b)undertake the activities of providing required hardware to various Government departments as directed by the Government.(c)undertake the activities of local area network and electrical cabling work required to connect IT hardware and UPS etc. in various departments as directed by the Government.(d)undertake above activities either directly or jointly or agency basis with other corporate bodies or institutions.
