Section 15 in Assam Industrial Infrastructure Development Corporation Act, 1990
15. Function.
- The functions of the Corporation shall be-(i)Generally to promote and assist in the rapid and orderly establishment, growth and development or industries, trade and commerce, in the State of Assam; and(ii)In particular and without prejudice to the generality of clause (i)-(a)To establish and manage industrial and Commercial estates at places selected by the State Government;(b)To develop industrial area and growth centers selected by the State Government for the purpose and make them available for undertakings to establish themselves;(c)To undertake schemes or works, either jointly with other corporate bodies or institutions, or with local authorities, or on an agency basis, in furtherance of the purposes for which the Corporation is established and all matters connected therewith;(d)To provide or cause to be provided amenities and common facilities in industrial estates, commercial estates and industrial areas and growth centers and construct and maintain or cause to be maintained works and buildings therefore;(e)To make available plots of land buildings, and amenities on lease/licence/hire or sale to industrialists or persons intending to start industrial undertakings;(f)To construct buildings for the housing of the employees of such industries and employees or the Corporation; and(g)To diversify its activities with prior approval of the Government if such diversification is deemed necessary for proper functioning of the Corporation.
