Section 18 in The Vidarbha Irrigation Development Corporation Act, 1997
18. Functions of Corporation.
- The functions of the Corporation shall be,-(a)to promote and operate,-(i)some irrigation projects mentioned in the Schedule and command area development including flood control; and(ii)some schemes for the generation of hydro-electrical energy;(b)to plan, investigate, design construct and manage those irrigation projects and their command area development [and to help drip irrigation schemes through the Agriculture Department of Government] [These words were added by Maharashtra 9 of 2000, section 3 w.e.f. 8-10-1999.];(c)to plan, investigate, design, construct and manage the schemes of the generation of hydro-electrical energy;(d)to enter into contracts in respect of the work and any other matters transferred to the Corporation along with assets and liabilities under this Act;(e)to invite tenders, bis, offers and enter into contracts for the purposes of all the activities of the Corporation;(f)to promote participation of any person or body or association of individual whether incorporated or not, in planning, investigation, designing, construction and management of irrigation projects, and command area development and Hydro-Electric Power Projects including flood control;(g)to undertake schemes or works, either jointly with other corporate bodies, or institutions, or with Government or local authorities, or on agency basis in furtherance of the purposes for which the Corporation is established and all matters connected therewith;(h)to promote irrigation related activities such as fisheries, pisciculture, floriculture, horticulture, sericulture, tissueculture, etc;(i)to promote tourism, water sports and other related activities on and around the irrigation and Hydro-Electric Power Projects;(j)to develop the land around or nearby lake and in other suitable locations with irrigation facilities and other infrastructure facilities and lease part or whole of such developed properties to the interested parties;(k)to prepare annual plan and five-year working development plan;(l)to prepare annual budget;(m)to undertake any other project and other activities entrusted by the State Government in furtherance of the objectives for which the Corporation is established.
