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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Pilikula Development Authority Act, 2018

(1)The Authority shall, as soon as may be, after its constitution, prepare a plan for the development of Pilikula area for the conservation of bio diversity, heritage and culture, and promotion and creation of awareness in science and technology among general public and students as well as promotion of tourism. The development plan shall be. -
(i)for protection and promotion of wild life, and propagation of awareness and knowledge among the people regarding the importance of conservation of Wild Life for maintaining an ecological balance;
(ii)for propagation of knowledge about the flora and fauna,importance of developing gardens etc.,;
(iii)for propagation of knowledge of marine Life, Ocean awareness for which establishment of Ocean Awareness Center and Marine and Fresh Water Aquarium to undertake study on native fresh water fish species and Marine species;
(iv)for reclaiming and upgrading the degraded forests as well as preservation, and management of the biodiversity found in the area including micro flora and fauna;
(v)for recharge of rain water for improvement of underground water table;
(vi)for creation of awareness about Western Ghats for maintaining ecological and environmental balance and for establishment of Western Ghats Resource Centre;
(vii)for creation and awareness about traditional Medicinal Plants and establishment of Medicinal plants park;
(viii)for providing facilities for studies and research for students;
(ix)for promotion and dessemination of scientific knowledge and to create interest in various fields of science and technology among general public and students, and to facilitate them to have hands on experience;
(x)for providing practical demonstrations or observations of living examples;
(xi)to update the latest developments in the field of space science, biotechnology, nanotechnology, information science and to pass the knowledge to the younger generation;
(xii)to establish linkages with national/international institutions for developing a network of scientists, engineers, technocrats and others who serve the society;
(xiii)to have on-line dialogues through "video conferencing" with leaders in industry, Scientists, people of eminence in their fields, for better motivation and interaction with rural children;
(xiv)to demystify science to common man and towards this end, conduct programmes and eradicate superstitions;
(xv)to motivate the students and teachers by providing a challenging and creative environment through regular programmes;
(xvi)to encourage people to participate in interactive sessions in understanding issues concerning environment, biodiversity, water conservation, organic farming etc for building up their confidence and improving their economic level;
(xvii)to serve as resource centre for science teaching and learning by establishing galleries, workshops and developing science kits useful for such purpose;
(xviii)to provide an atmosphere to children to explore and discover and develop a sense of excitement in doing things by themselves. For achieving these objectives, establishing hobby centre and starting a Museum Bus;
(xix)to serve as a "centre of excellence" and "Resource Centre" in spreading scientific literature and to bring "Scientific awareness" to community at large. Science should become a way of life and critical thinking should be a habit;
(xx)for creation of interest in the History, Art and Culture of the Region;
(xxi)for promotion of activities related to Khadi and Gramodyog and to promote Khadi and Village Industries, Handloom activities etc;
(xxii)for educational and research programmes in the fields of science and technology, art, culture, heritage, Local history, flora and fauna, importance of Western Ghats, coastal environment, fresh water and Marine species of fish, Medicinal plants, Wild life, tourism, environment, Ground water recharging, rain water harvest, eco-friendly farming and to establish institutions necessary to promote such activities;
(xxiii)for promotion of tourism and recreation facilities and setting up of Boating at Pilikula Lake, Rope way, Toy Train, Cafeteria, Cottages, Musical Fountain, Amusement Park, Golf Course etc.,;
(xxiv)for putting up public parks, horticultural or zoological gardens, fountain gardens, artificial waterfalls, game parks, lakes with boating or other water games or such other tourist attractions;
(xxv)for construction of choultries, lodging houses, cottages, hotels, restaurants and boarding houses to cater to different classes of tourists;
(xxvi)for construction of necessary chain of shops or shopping complexes;
(xxvii)for provision of amenities as defined in clause (b) of section 2;
(xxviii)for laying and relaying of all or any land incluing construction and reconstruction of buildings;
(xxix)for raising any land which the authority may consider expedient to raise to facilitate its plan of action in general and better drainage in particular;
(xxx)for the demolition of all buildings unfit for human habitation and not fitting into the development plan by obtaining permission from the Government;
(xxxi)for the demolition of obstructive building or portions of buildings;
(xxxii)for provision of facilities for communication and transport (innovative and environment friendly) with parking facilities;
(xxxiii)for the approved development plan of the Authority shall be forwarded to the Government for approval by the Commissioner;
(xxxiv)to undertake works and incur expenditure for execution of development of approved plans in accorance with the provisions of the Karnataka Transperancy in Public Procurement Act, 1999 (Karnataka Act 29 of 2000);
(xxxv)to disseminate appropriate technologies and agricultural practices to rural people and to advice them on the latest developments in farming sector;
(xxxvi)for acquiring land by acquisition or purchase, exchange or otherwise, which in the opinion of the Authority is necessary for execution of the development plan;
(xxxvii)the sale, letting or exchange of any property comprised in the scheme, subject to the prior approval of the Government;and
(xxxviii)the Annual Plan prepared by the authority shall comprise Government funds as well as own funds;