Section 49(5) in Arunachal Pradesh Municipal Act, 2007
(5)in the sphere of public welfare,-(a)establishment and maintenance of shelters, in times of drought, flood, earthquake, or other natural or technological disasters, and relief works, for, destitute persons within the limits of the municipal area,(b)construction or maintenance of, or provision of aids to , hospitals, dispensaries, asylums, rescue homes, maternity houses, and child welfare centers,(c)provision of shelter for the homeless,(d)implementation programmes for liberation and rehabilitation of scavengers and their families,(e)organization of voluntary labour and co-ordination of activities of voluntary agencies for community welfare, and(f)campaigns for dissemination of such information as is vital for public welfare; and
