Powers and functions of prescribed Authority.
(1) Subject to the
provisions of the Act, the Prescribed Authority shall perform the following
functions, namely :
(a) plan a comprehensive programme for prevention, control, safe
handling and disposal of non-biodegradable material and wastes
and seek execution thereof ;
(b) advise the Government on any matter concerning the prevention,
control, handling and disposal of non-biodegradable material and
wastes ;
(c) collaborate with the Technical Agencies working in the field in
organizing the training of persons engaged, to be engaged in
programmes relating to prevention, control, handling and disposal
of non-biodegradable material and wastes ;
(d) undertake studies to determine the composition of biodegrdable or
non-biodegradable material, wastes and garbage ;
(e) take measures to conduct or support research or programmes to
encourage, source reduction, reuse and recycling of wastes ;
(f) conduct or support to determination of social and economic
feasibility of household wastes and other solid waste separation schemes including studies of the type and quantity of recyclable
materials in solid waste ;
(g) regulate and impose restriction on manufacturers, distributors and
other persons who produce or handle commodities with respect to
the type, size, packaging, labelling and composition of packing ;
(h) undertake studies for finding out alternative to polythene and
other non-biodegradable materials ;
(i) develop model mechanisms by incorporating best practices in the
field and carry out public awareness ;
(j) issue binding instructions for carrying into effect the spirit and
purposes of the Act ;
1[(jj) associate any department, agency or body, or any office thereof,
with the Prescribed Authority to discharge the functions under the
Act ;]
(k) perform such other functions as may be prescribed, from time to
time or be entrusted to it by the Government ; and
and
(l) do such other things and perform such other acts as it may think
necessary for the proper discharge of its functions and generally
for the purpose of carrying into effect the purposes of this Act.
1. Clause (jj) inserted by Act IX of 2012, s. 2.