Section 19 in Goa Waste Management Corporation Act, 2016
19. Grants, subventions, loans and advances and capital contribution to the Corporation.
- The Government may, after due appropriation made by the State Legislature by law in this behalf, make such grants, subventions, loans and advances and capital contribution to the Corporation as it may deem necessary for the performance of the functions of the Corporation under this Act and all grants, subventions, loans and advances and capital contribution made shall be on such terms and conditions as the Government may, after consulting the Corporation, determine:Provided that the Corporation will have to raise such funds essential for its functioning and such other funds for its intended projects through revenue generation measures and create sufficient fund-base to maintain its sustainability, following which the Government shall appropriately decrease its contribution or grants, as the case may be.
