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[Cites 0, Cited by 2] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1) in Kerala Municipality Act, 1994

(1)Ward Committee or Ward Sabha shall subject to such manner and procedure as may be prescribed, exercise and perform the following powers and functions, namely;-
(a)assist the collection and consolidation of details necessary for the formulation of development schemes for the Municipality;
(b)formulate proposals on development schemes to be implemented in the Municipal area, determine the priority and make available information regarding the functional schemes for the next three months;
(c)prepare the final list of eligible beneficiaries in the order of priority by finding out eligible applicants from the Ward area based on the criterion prescribed in respect of the beneficiary oriented schemes and to submit the same to the Municipality;
(d)render necessary assistance for the effective implementation of development schemes providing necessary local facilities;
(e)seek and obtain detailed informations regarding the development programmes implementing in the Ward and observe its implementation in accordance with the directions;
(f)provide and mobilise voluntary service and assistance in cash or kind for social welfare programmes;
(g)prepare the order of priority as to the location of street lights, water taps etc. and of public sanitation Units in the street or at other public places, irrigation facilities and other public utility schemes;
(h)discuss and formulate literacy programmes necessary for the Ward area, formulate schemes for imparting awareness regarding matters of public interest like sanitation, environment protection, pollution control etc" and to give protection from social evils like corruption, false and fabricated transactions etc;
(i)to promote harmony and unity among the people belonging to different sections in the Ward area and to organise arts and sports festivals for promoting goodwill among the people of that area;
(j)to observe and assist the beneficiary committees which are conducting developmental programmes in the Ward;
(k)to verify the eligibility of persons getting various kinds of welfare assistance from Government such as pension and subsidy etc.;
(l)to make aware the people for the prompt payment of taxes, fees, rents and other sums due to the Municipality;
(m)to co-operate with the employees of Ward area in the sanitation arrangements of the area and rendering voluntary service in the removal of garbage;
(n)to encourage the residents of the ward area to plant kitchen gardens and to engage in horticulture activities;
(o)to identify the deficiencies in the systems of water supply, street lighting etc. in the Ward area and to suggest remedial measures;
(p)to identify the lacunae and lapses in following the building rules and in implementing spatial planning;
(q)to assist the activities of the parent-teacher associations in the schools in the Ward area;
(r)to assist the functioning of public health centres in the ward area; (s) to perform other functions as may be prescribed.