Section 14 in The Oil And Natural Gas Commission Act, 1959
14. Functions of the Commission.
(1)Functions of the Commission. Subject, to the provisions of this Act, the functions of the Commission shall generally be to plan, promote, organise and implement programmes for the development of petroleum resources and the production and sale of petroleum and petroleum products produced by it and to perform such functions as the Central Government may, from time to time, assign to the Commission.(2)In particular and without prejudice to the generality of the foregoing provision, the Commission may take such steps as it thinks fit-(a)for the carrying out of geological and geophysical surveys for exploration of petroleum;(d)to undertake, assist or encourage and promote the production to prove and estimate the reserves of petroleum;(c)to undertake encourage and promote such other activities as may lead to the establishment of such reserves;(d)to undertake, assist or encourage and promote the production of petroleum from such reserves and its refining;(e)for the transport and disposal of natural gas and refinery gases produced by the Commission ;Provided that no industry, which will use any of these gases as a raw materials shall be set up by the Commission without the previous approval of the Central Government;(f)to undertake, encourage and, promote geological, chemical and other scientific investigations whether in or outside the laboratory ;(g)to undertake, assist or encourage the collection, maintenance and publication of statistics, bulletins and monographs;(gg)[ to promoto and from companies in compliance with the requirements of the Companies Act, 1956 for any of the purposes aforesaid;] [Inserted by Act 38 of 1962, Section 3](h)to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
