Section 7(2) in The Tuljapur Development Authority Act, 2008
(2)Without prejudice to the generality of the provisions contained in sub-section (1), the duties, functions and powers of the Development Authority shall include,-(a)to draw a master plan for development of the Tuljapur Development Master Plan Area;(b)to prepare Development Plan; and to obtain approval of the State Government for the same;(c)to appoint, specify and fix responsibilities on the concerned Government and Semi-Government Agencies for preparation of detailed plans, maps estimates of various development works envisaged in the Tuljapur Development Master Plan and for implementation of the same;(d)to give administrative approval to the proposals submitted to it by the Government and Semi-Government Agencies;(e)to call for tenders through the concerned Government and Semi-Government Agencies for the approved project works and to give approval to the same;(f)to distribute grants received from the State Government to the concerned Government and Semi-Government Agencies after approval of tenders;(g)to transfer the development works, structures, utilities, etc., after completion, to the concerned agency like Tuljapur Municipal Council, Police Department, Tulja Bhawani Mandir Trust, Public Works Department, Public Health Department, the Maharashtra state Electricity Distribution Company and the like;(h)to monitor and ensure that the arrangements of the main annual pilgrimage even tat the Tulja Bhawani Temple are properly conducted by the Tulja Bhawani Mandir Trust and other agencies;(i)to requisition the services of any officer or employee of any Government or Semi-Government Agencies, on part or full tie basis, for performing the office work or any other work of the Development Authority for preparation, sanctioning implementation or monitoring of the works under the Tuljapur Development Master Plan:Provided that, in case of requisition of services of any officer or employee on full time basis for a period exceeding one months in the aggregate, the Development Authority shall obtain the prior approval of the State Government;(j)to entrust any Government or Semi-Government Agency with the responsibility pertaining to implementation of the Tuljapur Development Master Plan or part thereof;Provided that, it shall be the duty of the concerned Government or Semi-Government Agency so entrusted to discharge the same as part of its official duty:Provided further that, no fess shall be charged by the concerned Government or semi-Government Agency for performing any such responsibility.
