Section 91(1) in The Chandernagore Municipal Corporation Act, 1990
(1)in the sphere of public works,-(a)giving relief to, and establishing and maintaining relief works in time of famine or scarcity for, destitute persons within the limits of the city;(b)construction or maintenance of, or providing or giving aids for passengers' sheds, libraries, museums, community halls, offices, godowns, shops, markets, dharmashalas, rest houses, or places of entertainment homes for the disabled and the destitute, public buildings, and domiciliary care of the sick, orphan, destitute and aged people and night-shelter for the pavement dwellers and the homeless;(c)construction and maintenance of old age homes and orphanages;(d)construction and maintenance of, or providing aids to, hospitals, dispensaries, asylums, rescue homes, maternity houses and child welfare centres;(e)construction, purchase, organisation, maintenance, extension and management of mechanically propelled transport facilities for the convenience of the public.(f)construction, maintenance, repair and purchase of any works for the supply of electrical energy or gas;(g)construction of low-cost sanitary dwellings for the economically weaker sections of the community;(h)providing accommodation for all classes of employees of the Corporation;
