Section 59 in Karnataka Municipal Corporations Act, 1976
59. Discretionary functions of the corporation.
- The corporation may, in its discretion, provide, either wholy or in part, for all or any of the following matters, namely:-(1)the organisation, maintenance or management of institutions within or without the city for the care of persons who are infirm, sick or incurable, or for the care and training of the blind, deaf, mute or otherwise disabled mothers or infants or school children;(2)the organisation, maintenance or management of maternity and infant-welfare homes or centres;(3)the provision of milk to expectant or nursing mothers or infants or school children;(4)the organisation, maintenance or management of chemical or bacteriological laboratories for the examination or analysis of water, food or drugs, for the detection of diseases or for research connected with public health;(5)the organisation, maintenance or management of swimming pools, public wash houses, bathing places and other institutions designed for the improvement of public health;(6)the construction and maintenance in public streets or places, of drinking fountains for human beings and water-droughts for animals;(7)survey of buildings or lands;(8)the provision of music for the people;(9)encouraging the development of planning and maintenance of trees and plants on private land and within private compounds;(10)maintenance of health museums;(11)construction or maintenance of infirmaries or hospitals for animals;(12)the organisation or maintenance, in times of scarcity of shops or stalls for the sale of necessaries of life;(13)the building or purchase and maintenance of residence for corporation officers and servants;(14)the grant of loans for building purposes to corporation servants on such terms and subject to such conditions as may be prescribed by the corporation;(15)any other measures for the welfare of corporation servants;(16)the establishment and maintenance or the aiding of, museums and art galleries, botanical or zoologicial collections and the purchase or construction of buildings therefor;(17)contribution towards any public fund raised for the relief of human suffering caused by natural calamities within the city or for the public welfare;(18)the preparation or presentation of addresses to person of distinction;(19)granting rewards for information regarding the infringement of any provisions of this Act, or of the rules, bye-laws and regulations;(20)the building or purchase and maintenance of suitable dwelling for the poor and working classes;(21)the provision of shelter to destitute or homeless persons and any form of poor relief;(21A)[ slum improvements and upgradation; [Clauses (21A) to (21D) Inserted by Act 35 of 1994 w.e.f.1.6.1994.](21B)urban forestry, protection of the environment and promotion of ecological aspects;(21C)urban poverty alleviation;(21D)promotion of cultural, education and aesthetic aspects](22)with the previous sanction of the Government the making of a contribution towards any public ceremony or entertainment in the city;(23)any measure not hereinbefore specifically named, likely to promote public safety, health, convenience or instruction.
