Section 14 in Goa Waste Management Corporation Act, 2016
14. 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 immovable, as the Corporation may deem necessary for the performance of any of its activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions including a condition that any fees charged by the transferee shall be in accordance with such guidelines that may be framed by the Corporation in this regard, from time to time, as may be deemed proper by the Corporation;(b)to provide or cause to be provided amenities and common facilities in waste management area/site and construct and maintain or cause to be maintained works and buildings thereof;(c)to make available buildings on lease to the persons intending to start waste management services or facilities;(d)(i)to allot plots of land or buildings or parts of buildings, including residential tenements to suitable persons in the waste management area/site established or developed by the Corporation;(ii)to modify or rescind such allotments, including the right and power to evict the allottee concerned on breach of any of the terms or conditions of their allotment;(e)to constitute advisory committee to advice the Corporation;(f)to engage suitable consultants or persons having special knowledge or skills to assist the Corporation in the performance of its functions;(g)subject to the previous permission of the Government, to delegate any of its powers, generally or specially, to any of its committees or officers, and to permit them to re-delegate specific powers to their subordinates;(h)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(i)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions and for carrying into effect the purposes of this Act.
