4. Powers and Functions of the Arunachal Pradesh Heritage Authority.
- The Arunachal Pradesh Heritage Authority shall have the following powers and functions under this Act, namely ;(a)to make regulations for the conservation, protection and administration of heritage sites, including the function of granting or refusing permission for development which may affect heritage sites or their surroundings ;(b)to list and grade the heritage sites ;(c)to advise the Government on conservation policies relating to heritage sites ;(d)to evolve guidelines for listing, grading and inspection for the conservation of heritage sites ;(e)to identify priorities for implementing conservation projects relating to heritage sites ;(f)to administer the Arunachal Pradesh Heritage Conservation Fund ;(g)to constitute, if deemed necessary, one or more committees and such committees to perform such functions as may be assigned to them, including the function of granting or refusing permission for development which may affect heritage sites or their surroundings ;(h)to monitor the implementation of heritage conservation plans and brings any lapses or shortcomings in the implementation thereof to the notice of the State Government ;(i)Grant of incentives including but not restricted to grant of development rights, if deemed necessary for conservation of heritage of environment ; and(j)Any other function as may be assigned by the State Government ;
