(1)Notwithstanding anything contained in any law for the time being in force, the Board may, in exercise of its powers and performance of its functions under this Act, with the prior approval of the Government, issue directions in writing to any person, officer or Competent Authority or any other authority and such person, officer or authority, as the case may be, shall be bound to comply with such directions.(2)For the avoidance of doubts, it is hereby declared that the power to issue directions under this section shall be limited to any Department or Agency of the Government, Panchayat, Municipal Corporation, Municipal Council or other local body in the State and such power includes the power to direct, to consider, grant, approve a particular project in accordance with the law in force and with such conditions as the Board may deem fit and proper in the nature and circumstances of the case.(3)In the event, any Department, Agency of the Government, Panchayat, Municipal Corporation or Municipal Council, or any other body or authority by whatever name called existing in the State, fails to comply with the directions of the Board or fails to carry out the functions or duties as assigned to them under this Act or any other law as in force, and in case of refusal to grant, approve a project or clearance, then the Chief Executive Officer shall report such failure to the Secretary to the Government of the concerned Department.(4)Upon receipt of such information by the Secretary to the Government, he shall, within fourteen working days ensure that the necessary compliance is carried out and the clearance is issued by the relevant Competent Authority, and in case of failure and/or refusal by the Competent Authority to issue necessary clearance, such Secretary shall exercise all the powers of the original/appellate/re-visional authorities under the Goa Municipalities Act, 1968 (Act 16 of 1968), the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Goa Land Revenue Code, 1968 (Act 9 of 1969), the Goa (Regulation of Land Development and Building Construction) Act, 2008 (Goa Act 6 of 2008), the Goa Town and Country Planning Act, 1974 (Act 21 of 1975), or any other local or special or State Act and the rules and regulations framed thereunder and issue such directions as he deems fit.(5)Any clearance granted on the directions of the Board under this section shall be a valid clearance under the relevant law in force in the State.
