Section 45 in The Punjab Municipal Corporation Act, 1976
45. Discretionary functions of Corporation.
- The Corporation may in its discretion provide either wholly or in part for all or any of the following matters, namely:-(a)the furtherance of education including cultural and physical education;(b)the establishment and maintenance of, and aid to, libraries, museums, art galleries, botanical or zoological collections;(c)the establishment and maintenance of, and aid to stadia, gymnasia, akharas and places for sports and games;(d)the planting and care of trees on road sides and elsewhere;(e)the surveys of buildings and lands;(f)the registration of marriages;(g)the taking of a census of population;(h)the civic reception to persons of distinction;(i)the providing of music or other entertainments in public places or places of public resort and the establishment of theatres and cinemas;(j)the organisation and management of fairs and exhibitions;(k)the acquisition of movable or immovable property for any of the purposes before mentioned, including payment of the cost of investigations, surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;(l)the construction and maintenance of -(i)rest-houses,(ii)poor-houses,(iii)infirmaries,(iv)children's homes,(v)houses for the deaf and dumb and for disabled and handicapped children,(vi)shelters for destitute and disabled persons,(vii)asylums for persons of unsound mind;(m)the construction and maintenance of cattle ponds;(n)the building or purchase and maintenance of dwelling houses for Corporation officers and other Corporation employees;(o)any measures for the welfare of the Corporation officers and other Corporation employees or any class of them including the sanctioning of loans to such officers and employees or any class of them for construction of houses and purchase of vehicles;(p)the organisation or management of chemical or bacteriological laboratories for the examination or analysis of water, food and drugs for the detection of diseases or research connected with the public health or medical relief;(q)the provision for relief to destitute and disabled persons;(r)the establishment and maintenance of veterinary hospitals;(s)the organisation, construction, maintenance and management of swimming pools, public wash houses, bathing places and other institutions designed for the improvement of public health;(t)the organisation and management of farms and dairies within or without the City for the supply, distribution and processing of milk and milk products for the benefit of the residents of the City;(u)the organisation and management of cottage industries, handicraft centres and sales emporia;(v)the construction and maintenance of warehouses and godowns;(w)the construction and maintenance of garages, sheds and stands for vehicles and cattle biers;(x)the provision for unfiltered water supply;(y)the improvement of the City in accordance with improvement schemes approved by the Corporation;(z)the provision of housing accommodation for the inhabitants of any area or for any class of inhabitants;(za)the establishment and maintenance of hospitals, dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;(zb)supply and distribution of electricity to the public; and(zc)any measure not hereinbefore specifically mentioned, likely to promote public safety, health, convenience or general welfare.
