Section 14(4) in Ajmer Development Authority Act, 2013
(4)Each Functional Board shall, in respect of the subjects on areas within its purview, -(a)plan, identify projects and schemes, initiate surveys and conduct investigations (either by itself or engaging other agencies as appropriate) and prepare programmers and proposals for investment purposes for the consideration of the Authority, indicating the authorities and agencies to be entrusted with the execution thereof;(b)advise the Authority, Executive Committee or the Ajmer Development Commissioner;(c)implement any project or scheme, entrusted to it by the Authority or Executive Committee; and(d)exercise such other powers and perform such other functions and duties as may be delegated to it by the Authority or as may be assigned to it by the Executive Committee or the Ajmer Development Commissioner from time to time.
