(2)In particular, and without prejudice to the generality of the foregoing power, the Central Government may assign to the Authority all or any of the following functions, namely:—(i)to prepare scheme or schemes for use of railway land in conformity with the provisions of this Act;(ii)to develop railway land for commercial use as may be entrusted by the Central Government for the purpose of generating revenue by non-tariff measures;(iii)to develop and provide consultancy, construction or management services and undertake operation in India in relation to the development of land and property;(iv)to carry out any other work or function as may be entrusted to it by the Central Government, by order in writing.
