Section 512 in The Orissa Municipal Corporation Act, 2003
512. Duties of Corporation.
(1)The Corporation shall, having regard to the linkages between urban economy, infrastructure, productivity, poverty and environmental health in the Corporation area, take adequate measures for, -(a)management of urban environment;(b)measuring quality of living and working environment;(c)monitoring of pollution levels; and(d)undertaking health risk assessment.(2)For carrying out the purposes of Sub-section (1), the Corporation shall involve such professional agencies and community based organizations belonging either to the public sector or to the private sector, as may be necessary, to -(a)carry out studies on Vulnerability and risk assessment;(b)enhance the capability of concerned corporation or other agencies through research and training activities for better management of environment;(c)prepare environmental management strategy and action plan and establish adequate institutional framework for its implementation; and(d)provide and manage environmental infrastructure services.
