The Airports Authority of India Act, 1994

67 sections.

Section 1 — Short title, commencement and application.
Section 2 — Definitions.
Section 3 — Constitution and incorporation of the Authority.
Section 4 — Disqualification for office of member.
Section 5 — Term of office and conditions of service of members.
Section 6 — Vacation of office of member.
Section 7 — Eligibility of member for re-appointment.
Section 8 — Meetings.
Section 9 — Vacancies, etc., not to invalidate proceedings of the Authority.
Section 10 — Appointment of officers and other employees of the Authority.
Section 11 — Authority to act on business principles.
Section 12 — Functions of the Authority.
Section 12A — Lease by the Authority.
Section 13 — Undertakings of the International Airports Authority and the National Airports Authority to vest in the Authority.
Section 14 — General effect of vesting of undertaking in the Authority.
Section 15 — Licences, etc., to be deemed to have been granted to the Authority.
Section 16 — Tax exemption or benefit to continue to have effect.
Section 17 — Guarantee to be operative.
Section 18 — Provisions in respect of officers and other employees of the International Airports Authority and the National Airports Authority.
Section 19 — Compulsory acquisition of land for the Authority.
Section 20 — Contracts by the Authority.
Section 21 — Mode of executing contracts on behalf of the Authority.
Section 22 — Power of the Authority to charge, fees, rent, etc.
Section 22A — Power of Authority to levy development fees at airports.
Section 23 — Additional capital and grant to the Authority by the Central Government.
Section 24 — Fund of the Authority and its investment.
Section 25 — Allocation of surplus funds.
Section 26 — Submission of programme of activities and financial estimates.
Section 27 — Borrowing powers of the Authority.
Section 28 — Accounts and audit.
Section 28A — Definitions.
Section 28B — Appointment of eviction officers.
Section 28C — Issue of notice to show cause against order of eviction.
Section 28D — Eviction of unauthorised occupants.
Section 28E — Disposal of property left on airport premises by unauthorised occupants.
Section 28F — Power to remove unauthorised constructions, etc.
Section 28G — Power to require payment of rent or damages in respect of airport premises.
Section 28H — Powers of eviction officers.
Section 28-I — Establishment of Tribunal.
Section 28J — Resignation and removal.
Section 28JA. — Qualifications, terms and conditions of service of Chairperson.
Section 28K — Appeals to Tribunal.
Section 28L — Procedure and powers of Tribunal
Section 28M — Finality of orders
Section 28N — Offences under this Chapter.
Section 28-O — Offences by companies
Section 28P — Congizance of offences.
Section 28Q — Power to obtain information.
Section 28R — Officers, etc., to aid and assist
Section 29 — Submission of annual report.
Section 30 — Delegation
Section 31 — Authentication of orders and other instruments of the Authority
Section 32 — Officers and employees of the Authority to be public servants.
Section 33 — Protection of action taken in good faith.
Section 34 — Custody and disposal of lost property.
Section 35 — Provisions relating to income-tax.
Section 36 — Power of the Authority to undertake certain works.
Section 37 — Power to issue directions.
Section 38 — Power of the Central Government to temporarily divest the Authority of the management of any airport.
Section 39 — Power of the Central Government to supersede the Authority
Section 40 — Power of the Central Government to issue directions.
Section 41 — Power to make rules
Section 42 — Power to make regulations
Section 43 — Rules and regulations to be laid before Parliament.
Section 44 — Power to remove difficulties.
Section 45 — Repealed..
Section 46 — Repeal and saving

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