Section 87 in The Gujarat Municipalities Act, 1963
87. Duties of municipality.
- It shall be the duty of even' Municipality to make reasonable adequate provision for the following matters within the limits of the municipal borough, namely:-A. In the sphere of public works-(a)naming streets and numbering of premises;(b)giving immediate relief to persons rendered destitute by such natural calamity as floods, fire or earthquake, within the municipal borough;B. In the sphere of education-establishing and maintaining primary schools;C. In the sphere of public health and sanitation-(a)regulating or abating offensive or dangerous trades or practices;(b)securing or removing dangerous buildings or places and reclaiming unhealthy localities;(c)obtaining a supply or an additional supply of water, proper and sufficient for preventing danger to the health of the inhabitants from the insufficiency or unwholesomeness of the existing supply, when such supply or additional supply can be obtained at a reasonable cost;(d)public vaccination;(e)watering public streets and places;(f)cleansing public streets, places and sewers, and all spaces, not being private property, which are open to the enjoyment of the public whether such places are vested in the municipality or not; removing noxious vegetation; and abating all public nuisances;(g)introducing and maintaining the system of water-closet so as to dispense with the removal of night-soil by carrying the same in a receptacle, cart or other means;(h)disposing of night soil and rubbish and, if so required by the State Government, preparation of compost manure from such night soil and rubbish;(i)providing special medical aid accommodation for the sick in time of dangerous disease; and taking such measurers as may be required to prevent the outbreak, or to suppress and prevent the recurrence, of such diseases;(j)establishing and maintaining public hospitals, dispensaries and family planning centres and providing medical relief;(k)acquiring and maintaining changing and regulating places for the disposal of the dead, and disposal of unclaimed dead bodies and carcasses of dead animals;(l)constructing, altering and maintaining public latrines and urinals.D. In the sphere of development-(a)constructing, altering and maintaining public streets, culverts, municipal boundary marks, markets, slaughter-houses, privies, drains, sewers, drainage works, sewerage works, baths, washing places, drinking fountains, tanks, wells, dams and the like;(b)suitable accommodation for calves, cows, or buffaloes required within the municipal borough for the supply of animal lymph;(c)printing such annual reports of the municipal administration of the borough as may be required by general or special orders of the State Government;(d)paying the salary and the contingent expenditure on account of such police or guards as may be required by the municipality for the purposes of this Act or for the protection of any municipal property;(e)improving agriculture by suitable measures including crop protection and crop experiments.E. In the sphere of town planning-devising town planning within the limits of the borough according to the law relating to town planning for the time being in force.F. In the sphere of administration-(a)lighting public streets, places and building;(b)extinguishing fires, and protecting life and property when fires occur;(c)removing obstructions and projections in public streets or places and in spaces, not being private property, which are open to the enjoyment of the public, whether such spaces vest in the municipality or in Government.(d)erecting substantial boundary marks of such description and in such positions as shall be approved by the Collector, defining the limits or any alteration in the limits of the municipal borough;(e)registering births, marriages and deaths.
