91. Discretionary functions of municipal councils.
- Every municipal council may, in its discretion, provide either wholly or in part for all or any of the following matters, namely:-(a)laying out, whether in areas previously built upon or not new public streets and acquiring the land for that purpose, including the land requisite for the construction of buildings or curtilages thereof, to abut on such street;(b)constructing, establishing or maintaining public parks, gardens, libraries, museums, mental hospitals, halls, offices, dharmasalas, choultries, musafirkhanas, rest-houses, homes for the disabled and destitute persons and other public buildings;(c)[ providing shelter for destitute women;] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.](d)constructing and maintaining, where necessary, suitable sanitary houses for the habitation of the poor and granting loans for construction of such houses or for effecting necessary improvements connected therewith;(e)providing accommodation for any class of servants other than sweepers and scavengers employed by the municipal council or granting loans to such servants for construction of houses, subject to the rules prescribed in this behalf;(f)[ ***] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.](g)planting and maintaining roadside and other trees;(h)taking statistics and granting rewards for information which may tend to secure the correct registration of vital statistics;(i)making a survey;(j)securing or assisting to secure suitable places for the carrying on of the offensive trades mentioned in section 256;(k)supplying, constructing and maintaining receptacles, fittings, pipes and other appliances whatsoever on or for the use of private premises for receiving and conducting the sewage thereof into a sewer under the control of the municipal council;(l)providing of music or other entertainments in public places or places of public resort;(m)the promotion of public health or child welfare;(n)contribution towards any public funds for the relief of human suffering, within or without the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];(o)by a resolution passed at a general meeting and supported by one- half of the total number of councillors and with the previous sanction of the Deputy Commissioner in the case of a town municipal council and of the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] in the case of a city municipal council organising any public reception, public ceremony, public entertainment or public exhibition within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]:Provided that the expenditure on such reception, ceremony, entertainment or exhibition shall not exceed such limits as may be generally or specially prescribed;(p)the organisation or maintenance during scarcity, of shops or stalls for the sale of necessaries of life;(q)housing and maintaining destitute orphans and destitute cripples;(r)subject to the provisions of any law regulating the establishment of warehouses, constructing, establishing and maintaining warehouses;(s)establishment and maintaining of dairy farms and breeding studs;(t)provision of transport facilities within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];(u)maintenance of an ambulance service;(v)supply of water beyond the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];(w)the acquisition and maintenance of grazing grounds;(x)guaranteeing the payment of interest on money expended for the construction of a telephone line subject to the previous sanction of the Government when the line extends beyond the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];(y)promoting the well-being of municipal employees or any class of municipal employees and of their dependents;(z)the construction, purchase, organisation, maintenance extension and management, of mechanically propelled transport facilities for the conveyance of the public;(aa)the construction, maintenance, repairs, purchase of any works for the supply of electrical energy;(bb)making contributions towards the construction, establishment or maintenance of educational institutions including libraries and museums, any hospital, dispensary or similar institution providing for public medical relief, or any other institution of a charitable nature;(cc)construction, maintenance and provision of public bathing houses;(dd)revival or promotion of cottage industries;(ee)improvement of cattle and live-stock including construction and maintenance of veterinary hospitals;(ff)maintenance of maternity homes and child welfare centres;(gg)maintenance of art galleries;(gg1)[ slum improvements and up-gradation; [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.](gg2)urban forestry, protection of environment and promotion of ecological aspects;(gg3)urban poverty alleviation;(gg4)promotion of cultural, education and aesthetic aspects;](hh)promotion, formation, extension or assistance of co-operative societies; and(ii)any other matter not hereinbefore specifically named which is likely to promote education or public health, safety or general welfare or convenience, or the advancement of the economic condition of the inhabitants or which is necessary for carrying out the purposes of this Act, expenditure whereon is resolved by the municipal council by the votes of not less than two-thirds of the total number of councillors and with the approval of the Government, to be an appropriate charge on the municipal fund.
