Section 14 in Karnataka Industrial Areas Development Act, 1966
14. General powers of the Board.
- Subject to the provisions of the Act, the Board shall have power,-(a)to acquire and hold such property, both movable and immovable as the Board may deem necessary for the performance of any of its activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Board;(b)to purchase by agreement or take on lease or under any form of tenancy any land, to erect such buildings and to execute such other works as may be necessary for the purpose of carrying out its duties and functions;(c)to provide or cause to be provided amenities [,industrial infrastructural facilities] [Inserted by Act 11 of 1997 w.e.f. 18.8.1997] and common facilities in industrial areas and construct and maintain or cause to be maintained works and buildings therefor;(d)to make available buildings on lease or sale or lease-cum-sale to industrialists or persons intending to start industrial undertakings;(e)to construct buildings for the housing of the employees of industries;(f)(i)to allot to suitable persons [premises or parts thereof] [Substituted by Act 19 of 2000 w.e.f. 25.5. 2000] including residential tenements in the industrial areas established or developed by the Board;(ii)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment;(iii)[ to resume possession of premises or part thereof including residential tenements in the industrial area, or industrial estate in the manner provided in section 34B.] [Inserted by Act 19 of 2000 w.e.f. 25.5.2000](g)to delegate any of its powers generally or specially to the Executive Member;(h)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(i)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions, and the carrying into effect the purposes of this Act.
