Section 18 in The Goa Tillari Irrigation Development Corporation Act, 1999
18. General powers of the Corporation.
(1)The Corporation shall have the power to accord technical sanction, acceptance of all tenders, sanctioning budget and making financial provisions, settling disputes arising out of contracts and any other thing which may be necessary or expedient for the purposes of carrying out its functions under this Act.(2)Without prejudice to the generality of the foregoing provision, such power shall include power,-(a)to acquire and hold property, both movable and immovable, as the Corporation may deem necessary for the performance of any of it's functions, duties, activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;(b)to construct or cause to be constructed such dams, barrages, reservoirs, irrigation works, flood control and drainage canals and such other works and structures that may be required;(c)to utilise the water and other resources in most economical manner for the Tillari Valley, Mandovi Valley and Terekhol Valley in North Goa District of Goa;(d)to engage suitable qualified consultant or person having special knowledge or skill to assist the Corporation in the performance of it's functions;(e)to do all such other things including making interest bearing monetary advances to the contractors executing works on the projects of the Corporation and perform such acts as may be necessary for, or incidental or conducive to any matters which are necessary for furtherance of the objectives for which the Corporation is established.
