Section 6 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
6. Functions of the Authority.
- The functions of the Special Area Authority shall be -(1)to promote and secure tourism development in a planned manner of the Special Area for which it has been constituted;(2)to undertake development and prepare a Master plan for the Special area coupled with preservation of eco-system as a consequence for promotion of tourism and allied activities;(3)to implement the plan so prepared after its approval by the State Government;(4)for the purpose of implementation of the plan, to acquire land by purchase, lease, exchange, gift or by any other sort of transfer and to hold, develop, manage and grant licenses or any other kind of permission with restrictive covenants as may be prescribed;(5)to carry out limited building, construction, engineering activities and to develop resources, infrastructure and other avenues for facilitating tourism and like including those related to water recourse and its surroundings;(6)to execute works in connection with supply of water and electricity and to provide such utilities and amenities;(7)to dispose-off sewage and to provide and maintain other services and amenities;(8)to take steps and perform the duties for development and preservation of eco- system conducive to tourism, including water sports and gaming with facilities for the rest & reoccupation with serene atmosphere;(9)to provide for the management of the Special Area in the same manner as is done by Nagar Nigam under the Uttar Pradesh Nagar Nigam Adhiniyam, 1959 in its application to State of Uttarakhand adopted vide Adaptation and Modification Order by the Uttarakhand State;(10)to otherwise perform all such functions as are necessary or expedient for the purpose of the planned development of the Special Area and for purposes incidental thereto :Provided that the functions specified in clause (10) shall not be performed unless so required by the State Government.
