Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT SLUM CLEARANCE BOARD (OTHER FUNCTIONS) RULES, 1979 CONTENTS 1. Short title 2. Definition 3. Functions of the Board 4. Rule 4 GUJARAT SLUM CLEARANCE BOARD (OTHER FUNCTIONS) RULES, 1979 In exercise of the powers conferred by section 58 read with clause (d) of section 27 of the Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (Guj. 11 of 1973), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Slum Clearance Board (other Functions) Rules, 1979 . 2. Definition :- In these rules, unless the context otherwise requires: (a) "Act" means the Gujaiat Slum Areas (Improvement, Clearance and Redevelopement) Act, 1973 : (b) "Board" means the Gujarat Slum Clearance Board established under section 21 of the Act. 3. Functions of the Board :- I n addition to the functions specified in the Act, the Board shall perform the following functions, namely: (a) acquisition by purchase, exchange or otherwise property for the improvement, development, clearance or erection of buildings, for carrying out the pusposes of the Act; (b) laying or relaying out of any land comprised in the scheme of the Board; (c) distribution or redistribution of sites, buildings or tenements of the Board; (d) closure or demolition of dwellings or portions of dwellings unfit for human habitation; (e) construction and reconstruction of buildings; (f) sale, lease or exchange of any property; (g) construction and alteration of roads, streets, back lanes, bridges culverts and causeways; (h) providing drainage water supply and lighting of the streets in the slum areas; (i) providing open parks, playing fields and open spaces for the benefit of any area comprised in any scheme or any adjoining area, and the enlargement of existing parks, playing fields, open spaces and approaches; (j) providing sanitory arrangements required for the area comprised in any scheme, (including the conservation of and prevention of injury of contamination to rivers or other sources and means of water supply). (k) providing accommodation for any class of inhabitants; (l) providing facilities for communication and transport; (m) collection of such information and satisfies as may be necessary for the purposes of the Act; (n) reclamation or reservation of lands for markets, gardens playing fields and afforestation; (o) providing schools, parks, swimming pools, restaurants, shops, markets, fuel depots, laundries, hair dressing sallons and other amenities. 4. Rule 4 :- The functions specified in Rule 3 shall be performed by the Board in the area notified under section 3.