Section 8 in The Goa, Daman and Diu Town and Country Planning Act, 1974
8. Functions and powers of Board.
(1)Subject to the provisions of this Act and the rules made thereunder, the functions of the Board shall be to guide, direct and assist the Planning and Development Authorities, to advise the Government in matters relating to the planning, development and use of rural and urban land in the Union territory, and to perform such other functions as the Government may, from time to time, assign to the Board.(2)In particular, and without prejudice to the generality of the foregoing provisions, the Board may, and shall if required by the Government so to do-(a)direct the preparation of development plans by the Planning and Development Authorities;(b)undertake, assist and encourage the collection, maintenance and publication of statistics, bulletins and monographs on planning and its methodology;(c)co-ordinate and advise on the planning and implementation of physical development programmes within the Union territory;(d)prepare and furnish reports relating to the working of this Act; and(e)perform such other functions as are incidental, supplemental or consequential to any of the functions aforesaid or which may be prescribed.(3)The Board may exercise all such powers as may be necessary or expedient for the purpose of carrying out its functions under this Act.
