Section 19 in The Maharashtra Water Conservation Corporation Act, 2000
19. General powers of Corporation.
(1)The Corporation shall have the powers to accord administrative approval, revise administrative approval, technical sanction, acceptance of all tenders, sanctioning the 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 provisions, such powers shall include the powers-(a)to inspect and issue directions for implementations of measures, as may be, in respect of all work of water conservation, watershed management, social forestry, executed by the Corporation, including those works which are under the control of local bodies;(b)to obtain periodic or specific information from any local body and operating agency as the Corporation may deem necessary;(c)to provide training for its own personnel as well as employees of local bodies;(d)to lay down the schedule of fees and other charges of all kinds of services rendered by the Corporation to the State Government, local bodies, institutions or individuals;(e)to acquire, to hold property both movable and immovable as the Corporation may deem necessary for the performance of any of its 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;(f)to stock its reservoir or water courses with fish, to sell fish or fishing rights and prohibit taking out fish from the water under its control;(g)to assist in the establishment of water users association and other organizations formed under the Maharashtra Co-operative Societies Act, 1960 for the better use of facilities made available by the Corporation;(h)to engage suitable consultant or person having special knowledge or skill to assist the Corporation in the performance of its functions;(i)to do all such other things and perform such acts as may be necessary for, or incidental or conducive to any matters which are necessary for the furtherance of the objectives for which Corporation has been established.
