Section 8B(5) in Greater Hyderabad Municipal Corporation Act, 1955
(5)An Area Sabha may, having regard to its managerial, technical, financial and organizational capacity and the actual conditions obtaining in the ward area, perform and discharge the following functions and duties, namely:-(i)to generate proposals and determine the priority of schemes and development programmes to be implemented in the Area Sabha and forward the same to Ward Committee for inclusion in the development plan of the Ward Committee;(ii)to identify the most eligible persons for beneficiary oriented schemes on the basis of criteria fixed by the Government and prepare the list of beneficiaries in order of priority and forward the same to Ward Committee for inclusion in the development plan of the Ward Committee;(iii)to verify the eligibility of persons getting various kinds of welfare assistance from Government such as pensions and subsidies;(iv)to identify the deficiencies in water supply, street lighting and sanitation arrangements in the jurisdiction of the Area Sabha and to suggest the remedial measures to the Ward Committee;(v)to suggest the location of street lights, public taps, public wells, public toilets to the Ward Committee;(vi)to assist in the activities of public health centres in the area;and(vii)to undertake and support tax mapping.
