The Airports Authority of India Act, 1994
12.Functions of the Authority.-
- Subject to the rules, if any made by the Central Government
in this behalf it shall be the function of the Authority to manage the airports,
the civil enlaces and the aeronautical communication stations efficiently.
- It shall be the duty of the Authority to provide it traffic
service and air transport service at any airport and civil enclaves.
- Without prejudice to the generality of the provisions
contained in sub-section (1) and (2) the Authority may-
- plan develop construct and maintain runways, taxiways, aprons
and terminals and ancillary buildings at the airports and civil enclaves.
- plan, procure install and maintain navigational aids,
communication equipment beacons and ground aids at the airports and at such
locations as may be considered necessary for safe navigation and operation of
aircraft.
- Provide air safety services and search and rescue facilities
in co-ordination with other agencies;
- establish schools or institutions or centres for the training of its
officers and employees in regard to any matter connected with the purpose of
this Act;
- construct residential buildings for its employees;
- establish and maintain hotels, restaurants and restrooms at
or near the airport;
- establish warehouses and cargo complexes at the airports for
the storage or processing of goods.
- arrange for postal, money exchange, insurance and telephone
facilities for the is of passengers and other persons at the airports and civil
enclaves;
- make appropriates arrangements for watch and ward at he
airports and civil enclaves;
- regulate and control the playing of vehicles and the entry and exit of
passengers and visitors in the airports and civil enclaves with due regard to
the security and protocol functions of the overnment of India;
- develop and provide consultancy construction or management
services and undertake operations in India and abroad in relation to airports
air-navigation services ground aids and safety services or any facilitates thereat;
- establish and manage heliports and airports;
- provide such transport facility as are in the opinion of the Authority
necessary to the passengers travelling by air;
- form one or more companies under the Companies Act, 1956 (1
of 1956) or under any other law relating to companies to further the efficient
discharge of the functions imposed on it by this Act;
- take all such steps as may be necessary or convenient for, or
may be incidental to, the exercise of any power or the discharge of any function
conferred or imposed on it by this Act.
- perform any other function considered necessary or desirable
by the Central Government for ensuring the safe and efficient operation of
aircraft to from and across the air space of India;
- establish training institutes and worships;
- any other activity a the airports and the civil enclaves in
the best commercial interest of he Authority including cargo handling setting up
of joint ventures for the discharge of any function assigned to the authority.
- In the discharge of its functions under section the Authority
shall have due regard to the development of air transport service and to the
efficiency economy and safety of such service.
- Nothing contained in this section shall be construed as-
- authorising the discharged by the Authority of any law
for the time being in force or
- authorising any person to institute any proceeding in respect of duty or
liability to which the Authority or its officers or other employees would not
otherwise be subject.
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