Section 98 in West Bengal Municipal Corporation Act, 2006
98. Discretionary functions of Corporation.
- The Corporation may, at its discretion, provide, either wholly or partly, out of the property of the Corporation and Municipal Fund, for the following matters within the limits of the Corporation area namely :-(1)in the sphere of public works. -(a)giving relief to, and establishing and maintaining relief works in times of famine or scarcity for, destitute persons within the limits of the Corporation area;(b)construction or maintenance of, or providing, or giving aid for, passengers' sheds, libraries, museums, community halls, offices, godowns, shops, markets, dharmashalas, rest houses, or places of entertainment and homes for the disabled and the destitute, other 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 aid to, hospitals, dispensaries, asylums, rescue homes, maternity houses, and child welfare centres;(e)construction, purchase, organization, 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;(2)in the sphere of education, -(a)establishing and maintaining pre-primary schools, such as balwadies, and creche;(b)promotion of civic education, adult education, social education, non-formal education and the like;(c)promotion of cultural activities including music, physical education, sports, and theatres;(d)advancement of science and technology in the way of life;(e)advancement of civic consciousness of public health and general welfare by organizing discourses, seminars, and conferences;(f)publication of municipal journals, periodicals, and souvenirs, purchase of books, and subscriptions to journals, magazines and newspapers;(3)in the sphere of public health and sanitation,-(a)construction and maintenance of cattle-pounds and cattle-viers;(b)provision for unfiltered water-supply for non-domestic uses;(c)promotion of the use of bio-gas and other non-conventional energy sources;(d)provision for sewage treatment and preparation of compost manure from sewage and other refuse;(e)abatement of smoke-nuisances;(f)setting up of milk dairies or farms for supply, distribution and processing of milk or milk-products for the benefit of the people;(g)ambulance service for carrying patients;(4)in the sphere of administration, -(a)conferring civic reception to persons of distinction, and paying homage -to-persons of repute on their death;(b)installation of statues, portraits and pictures in appropriate manner,(c)organization and management of fairs and exhibitions;(d)establishment and maintenance of art-galleries and botanical or zoological collections;(e)organization, construction, maintenance, and management of swimming-pools, public wash-houses, bathing-places, and other institutions designed for the convenience of the community;(f)construction and maintenance of garages, sheds, and stands for vehicles;(g)purchase and hoisting of the National Flag;(h)measures for eradication of addiction to all kinds of liquors and drugs;(i)organizing voluntary labour and co-ordinating the activities of voluntary agencies for community welfare;(5)in the sphere of development, -(a)encouraging formation of co-operative societies, and, in particular, housing co-operative societies and assisting such societies in the construction of residential buildings;(b)providing shelter for the homeless;(c)undertaking manufacturing of building materials and their distribution at fair prices;(d)reclamation of waste lands and promotion of social forestry;(e)establishing and maintaining nurseries for plants, vegetables, and trees, and promotion of greenery through mass participation;(f)organization of flower-shows and promotion of flower-growing as civic culture:(g)promotion of agriculture and improvement of cattle-breed;(h)assistance to small-scale, cottage, and craft industries;(i)programme for rehabilitation of scavengers, and their families, who are displaced on account of abolition of the system of carrying of night-soil as human head-load;(j)income-generating activities for the weaker sections of the community including women;(k)collection of statistics and data, significant to the community:(l)integration of development plans and schemes for the Corporation area with the district or regional development plan, if any;(6)any matter included in the Twelfth Schedule to the Constitution of India and not specified hereinbefore in this section;(7)generally, taking all measures, not specified in the foregoing provisions of this section, which are likely to promote public safety, health, convenience, education, or welfare of the community.
