Section 8(1) in The Pandharpur Development Authority Act, 2009
(1)Subject to the provisions of this Act and any other law for the time being in force, the powers, duties and functions of the Development Authority shall be as follows:-(a)to draw a Master Plan for the development of the Pandharpur Development Area and to seek approval of the State Government for the same;(b)to prepare a development plan or proposals of development of land for Development of the Pandharpur Development Area or any part thereof in respect of which it has been appointed as a Special Planning Authority and to obtain approval of the State Government for the same; where any proposal for Development of any land is approved by the State Government under section 115 of the Maharashtra Regional and Town Planning Act, 1966, the approval given by the State Government shall be final in such notified area and to that extent the provisions of any such plan or part thereof shall stand modified by virtue of the said approval of the State Government;(c)to regulate, promote and ensure orderly implementation of the development works approved in the Pandharpur Development Master Plan;(d)to appoint, specify and fix responsibilities on the concerned Government and Semi-Government Agencies for preparation of detailed schemes, plans, maps, estimates of a various development works envisaged in the Pandharpur Development Master Plan and for implementation of the same;(e)to give administrative approval to the proposals regarding development submitted to it by the Government and Semi-Government Agencies;(f)to call for tenders through the concerned Government and Semi-Government Agencies for the approved development works and give approval to the same;(g)to distribute grants received from the State Government to the concerned Government and Semi-Government Agencies after approval of tenders;(h)to transfer the development works, structures, utilities, etc. after completion, to the concerned agency like Pandharpur Municipal Council, Police Department, the Deosthan Committee, Public Works Department, Public Health Department, Maharashtra State Electricity Distribution Company Limited etc.;(i)to monitor and ensure that the arrangements for the important annual pilgrimage events at the Temple are properly conducted by the Deosthan Committee and other agencies;(j)to requisition the services of any officer or employee of any Government or Semi-Government Agencies, on part or full time basis, for performing the office work or any other work of the Development Authority for preparation, sanctioning, implementation or monitoring of the works under the Pandharpur Development Master Plan:Provided that, in case of requisition of services of any officer or employee on full time basis for a period exceeding one month in the aggregate, the Development Authority shall obtain the prior approval of the State Government;(k)to entrust any Government or Semi-Government Agency with any responsibility pertaining to implementation of the Pandharpur Development Master Plan or part thereof:Provided that, it shall be the duty of the concerned Government or Semi-Government Agency so entrusted to discharge the same as part of its official duty:Provided further that, no fees shall be charged by the concerned Government or Semi-Government Agency for performing any such responsibility;(l)to perform all the powers, duties and functions of the Special Planning Authority under sub-section (IB) of section 40 of the Maharashtra Regional and Town Planning Act, 1966;(m)to perform all other powers, duties and functions assigned to it by the State Government, from time to time.
