The Airports Authority of India Act, 1994

S. No	Contents
1.	Short title commencement and application
2.	Definitions
3.	Constitution and incorporation of the authority
4.	Disqualification for office of member
5.	Term of office and conditions of service of members
6.	Vacation of office member
7.	Eligibility of member for re-appointment
8.	Meetings
9.	Vacancies, etc., not to invalidate proceeding of the Authority
10.	Appointment of officers and other employees of the Authority
11.	Authority to act on business principles
12.	Functions of the Authority
13.	Undertakings of the International Airports
14.	General effect of vesting of undertaking in the Authority
15.	Licences etc., to be deemed to have been granted to the Authority
16.	Tax exemption or benefit to continue to have effect
17.	Guarantee to be operative
18.	Provisions in respect of officers
19.	Compulsory acquisition of land for the Authority
20.	Contracts by the Authority
21.	Mode of executing contracts on behalf of the authority
22.	Power the Authority to charge fees, rent , etc
23.	Additional capital and grant to the Authority by the Central Government
24.	Fund of the Authority and its investment
25.	Allocation of surplus funds
26.	Submission of programme of activities and financial estimates
27.	Borrowing powers of the Authority
28.	Accounts and audit
29.	Submission of annual report
30.	Delegation
31.	Authentication of orders and other instruments of the authority
32.	Officers and employees of the authority to be public servant
33.	Protection of action take of good faith
34.	Custody and disposed of lost property
35.	Provisions relating to income tax
36.	Power of the authority to undertake certain works
37.	Power to issue directions
38.	Power of the Central Government
39.	Power of the Central Government to supersede the Authority
40.	Power of the Central Government to issue directions
41.	Power to make rules
42.	Power to make regulations
43.	Rules and regulations to be laid before Parliament
44.	Power to remove difficulties
45.	Amendment of Act 22 of 1934

An Act to provide for the Constitution of the Airports Authority of India and for the transferand vesting of the undertakings of the International Airports Authority of India and the National Airports Authority to and in the Airports Authority of India so constituted for the better administration and cohesive management of Airports and Civil enclaves whereat air transport services are operated or are intended to be operated and of all aeronautical communication stations and for matters connected therewith or incidental there to.

Be it enacted by Parliament in the forty-fifth year of the Republic of India as follows