Section 14 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
14. General powers to the Corporation.
- Subject to the other 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 purchase by agreement or to take on lease or under any form of tenancy any land and to erect thereon such buildings and to execute such other works as may be necessary for the purpose of exercising its powers and performing its functions;(c)to provide or cause to be provided amenities and common facilities in industrial estates and industrial areas, and construct and maintain or cause to be maintained works and buildings therefor;(d)to develop or cause to be developed land in industrial estates and industrial areas;(e)to make available buildings on hire or for sale to industrialists or persons intending to start industrial undertakings, trading units and commercial undertakings;(f)to construct buildings for the housing of the employees of such industrial, trading and commercial concerns;(g)(i)to construct factory sheds or buildings, including residential tenements, and allot such sheds or buildings to suitable persons in the industrial estates and the industrial areas 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 such allotment;(h)to constitute one or more advisory committee or committees to advise the Corporation for the efficient discharge of its functions;(i)to engage suitable consultants of persons having special knowledge or skill to assist the Corporation in the performance of its functions;(j)subject to the previous permission of the State Government, to delegate any of its powers generally or specially to any of its committees or officers;(k)to enter into and perform all such contracts as it may think necessary or expedient for performing any of its functions; and(l)to do such other things and perform such other acts as it may think necessary or expedient for the proper conduct of its functions, and for carrying into effect the purposes of this Act.
