Section 115 in Uttar Pradesh Municipal Corporation Act, 1959
115. Discretionary duties of Corporation.
- The Corporation may, in its discretion, provide from time to time, either wholly or partly, for all or any of the following matters, namely:(i)the organization, maintenance or management of institutions including lunatic asylums, leper homes, orphanages and rescue homes for women, within or without the City for the care of persons who are infirm, sick or incurable; or for the care and training of blind, deaf, mute or otherwise disabled persons or of handicapped children;(ii)the provision of milk to expectant or nursing mothers or infants or schools children;(iii)swimming pools, public wash houses, bathing places and other institutions designed for the improvement and construction of bathing ghats on river banks;(iv)dairies or farms within or without the City for the supply, distribution and processing of milk or milk products for the benefit of the residents of the City;(v)the construction and maintenance in public streets or places of drinking fountains or drinking sheds or stand-posts for human beings and water troughs for animals;(vi)encouraging music and other fine arts and providing music in public place or places of public resort;(vii)making grants to educational and cultural institutions situated within and outside the City;(viii)the provision of [* * *] [Omitted . by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] recreation grounds, installing statues and beautifying the City;(ix)the holding of exhibitions, athletics or games;(x)the regulation of lodging houses, camping grounds and rest-houses in the City;(xi)the construction, establishment and maintenance of theatres, resthouses and other public buildings;(xii)the organization or maintenance, in times of scarcity, of shops or stalls for the sale of necessities of life;(xiii)the building or purchase and maintenance of dwellings for Corporation officers and servants;(xiv)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;(xv)any other measures for the welfare of Corporation servants or any class of them;(xvi)with the State Government's previous sanction, the purchase of any undertaking for the supply of electrical energy or gas or the starting or subsidizing of any such undertaking which may be in the general interest of the public;(xvii)with the State Government's previous sanction the construction, purchase, organization, maintenance or management of tramways, trackless trams or motor transport facilities for the conveyance of the public or goods within or without the City;(xviii)the furtherance of educational objects other than those mentioned in clause (xxv) of Section 114 and making grants to educational institutions within or without the City;(xix)the establishment and maintenance or the aiding of libraries, museums and art galleries, botanical or zoological collections and the purchaser construction of buildings therefor;(xx)construction, establishment, maintenance or contributions to the maintenance of baths, bathing ghats, washing places, tanks, wells, dams and other works of public utility;(xxi)the construction or maintenance of infirmaries or hospitals for animals;(xxii)the destruction of birds or animals causing a nuisance or of vermin, and the confinement or destruction of stray or ownerless dogs; .(xxiii)contributions towards any public fund raised for the relief of human suffering within the City or for the public welfare;(xxiv)presentation of civic addresses and holding of civic receptions;(xxv)the acquisition and maintenance of grazing grounds and the establishment and maintenance of a breeding stud;(xxvi)grant of loans or other facilities to any persons, society or institution interested in the provision of dwellings or the execution of house schemes;(xxvii)the provision of poor relief;(xxviii)the building or purchase and maintenance of gaushalas and of sanitary stables of horses, ponies or cattle used in hackney carriages or cart;(xxix)surveys of buildings or lands;(xxx)relief measures to meet any calamity affecting the public in the City;(xxxi)the adoption of any measure likely to promote the public safety, health or convenience than a measure specified in Section 114 or in the other clauses of this section;(xxxii)subject to the provision in the budget, the making of a contribution towards any public ceremony or entertainment in the City;(xxxiii)the establishment and maintenance of tourist bureau;(xxxiv)the establishment and maintenance of a press and workshop for Corporation work as also for undertaking private work on charges in spare time;(xxxv)making arrangement for preparation of compost manure from night soil and rubbish;(xxxvi)taking measures to promote trade and industry and establishing a Corporation bank;(xxxvii)establishing Labour Welfare Centres for its employees and subsidizing the activities of any association, union or club of such employees by grant or loan for its general advancement;(xxxviii)organizing or contributing to municipal board unions;(xxxix)making provision for removal of social disabilities of Scheduled Castes and Backward Classes;(xl)taking measures for the control and relief of beggary;(xli)with the previous sanction of the State Government the setting up and maintenance of a Corporation police force for taking over and discharging such police duties and in such manner as may be prescribed;(xlii)with previous sanction of the State Government, the undertaking of any commercial duty providing or promoting amenity or employment or removing unemployment;(xliii)the doing of anything whereupon expenditure is declared by the State Government or by the Corporation with the sanction of the State Government to be an appropriate charge on the Corporation fund:Provided that the State Government may in respect of any Corporation or all Corporations by notification in the Official Gazette declare any of the functions mentioned in this section to be a duty of the Corporation or all Corporations and thereupon the provisions of this Act shall apply thereto as if it had been a duty imposed by Section 114.]
