Section 14 in The Goa Information Technology Development Act, 2007
14. General powers of the Corporation.
- Subject to the provisions of this Act, the Corporation shall have power,-(a)to acquire and hold such property, both movable and immovable, as the Corporation may deem necessary for the performance of any of its activities, and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;(b)to provide or cause to be provided amenities and common facilities in Integrated IT Township/IT Parks [and for Information Technology (IT) Companies, Information Technology Enabled Services (ITES), Startup, Electronic Manufacturing Cluster (EMC), Industry 4.0] [Inserted by Act No. 21 of 2017, dated 16.9.2017] and construct and maintain or cause to be constructed and maintained works and buildings therefor;(c)to make available buildings on hire or on sale to industrialists or persons intending to start Information Technology industries;(d)to construct buildings for the housing of the employees;(e)(i)to allot buildings or parts of buildings, including residential tenements to suitable persons in the Integrated IT Township/IT Parks [and for Information Technology (IT) Companies, Information Technology Enabled Services (ITES), Startup, Electronic Manufacturing Cluster (EMC), Industry 4.0] [Inserted by Act No. 21 of 2017, dated 16.9.2017] established or developed by the Corporation;(ii)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment;(f)to constitute advisory committee to advise the Corporation;(g)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(h)subject to the previous permission of the Government, to delegate any of its powers generally or specially to any of its committees or officers, and to permit them to re-delegate specific powers to their subordinates;(i)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(j)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions and the carrying into effect the purposes of this Act.
