Section 42 in Jammu and Kashmir Municipal Corporation Act, 2000
42. Functions of Corporations to be entrusted by Governments.
(1)Without prejudice to the generality of the provisions of sub-section (1) of section 41 the Government may by notification endow the Corporation with such powers and authority as may be necessary from time to time to enable it to function as an institution of Local Self Government, subject to such conditions as may be specified therein, with regard to,-(a)the preparation of plans for economic development and social justice;(b)the performance of functions and implementation of schemes which may be entrusted to it including the functions in respect of the following matters, namely:-(i)regulation of land use and construction of building;(ii)planning for economic and social development;(iii)roads and bridges;(iv)water supply for domestic, industrial and commercial purposes;(v)public health, sanitation, conservancy and solid waste management;(vi)urban forestry, protection of the environment and promotion of ecological aspects;(vii)safeguarding the interests of weaker sections of the society, including the handicapped and mentally retarded;(viii)slum improvement and upgradation;(ix)urban poverty alleviation;(x)provision of urban amenities and facilities such as parks, gardens and play-grounds;(xi)burials and burial grounds, cremation and cremation grounds and electric crematoriums;(xii)cattle pounds, prevention of cruelty to animals;(xiii)vital statistics including registration of birth and deaths;(xiv)public amenities including street lighting, parking lots, bus stops and public convenience;(xv)regulation of slaughter houses and tanneries;Provided that the notification regarding the devolution of powers under this sub-section shall be issued within three months from the date of commencement of this Act, in the first instance.(2)Nothing contained in this section shall be construed to divest the Corporation of various powers and function vested in it under various provisions of this Act, rules, bye-laws made there under.
