Section 11 in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
11. Functions of Authority.
- Subject to the provisions of this Act and the rules made thereunder, the functions of the Authority shall be-(i)to carry out a survey of the Heritage Area and prepare reports on the surveys so carried out;(ii)to prepare development and management plans of the Heritage Area;(iii)to carry out such works as are contemplated in the development and management plans;(iv)to formulate as many schemes as are necessary for implementing the development plans of the Heritage Area;(v)to secure and co-ordinate execution of the development plan, town planning schemes and development of the Heritage Area in accordance with such plans and schemes;(vi)to raise finance for any project or scheme for the development of the Heritage Area and extend assistance to the local authorities in the Region for the execution of such project or scheme;(vii)to do such other acts and things as may be entrusted by the State Government or as may be necessary' for or incidental or conducive to, any matters which are necessary for furtherance of the objects for which the authority is constituted;(viii)to entrust to any local authority or other agency the work of execution of any development plan of town planning scheme for the development of the Heritage Area;(ix)to co-ordinate the activities of the local authorities and the Urban Development Authority, if any, constituted under the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976) exercising jurisdiction within the limits of the Heritage Area and the Gujarat Water Supply and Sewerage Board, Gujarat Slum Clearance Board, the Madhya Gujarat Urja Vikas Nigam, the Gujarat Industrial Area Development Board, the Gujarat State Road Transport Corporation and such other bodies as are presently concerned with development activities in the Heritage Area or may be concerned in the future;(x)to supervise and review the progress of expenditure incurred under the plan or scheme and the performance of development by various departments and local authorities with reference to the plan or scheme;(xi)to take action to protect the public property within the heritage Area;(xii)to raise local, regional, national and international awareness about the significance of the World Heritage Site;(xiii)to promote and encourage proper research to understand the archaeological, historical and environmental values of the Champaner-Pavagadh archaeological Park World Heritage Site;(xiv)to perform such other functions as may be prescribed.
