Section 10(z) in Rajasthan Special Investment Regions Act, 2016
(z)to provide public and civic facilities within the Special Investment Region;(za)to provide municipal services within the Special Investment Region;(zb)to plan, develop, operate, maintain, manage and regulate the periphery in accordance with the provisions of this Act;(zc)to procure land for the Special Investment Region in accordance with Chapter VI;(zd)to provide urban transport facility for the Special Investment Region;(ze)to appoint such officers and servants subordinate to the Regional Development Authority as it may consider necessary for the efficient discharge of its functions, on such conditions of appointment and service and with such powers, functions and duties as it may determine by regulations; and(zf)to exercise such other powers and discharge such other functions as may be necessary or expedient to carry out provisions of this Act and such other functions as may be assigned to it by the State Government or the Board.
