66A. [ Powers and functions of municipalities. [Section 66A inserted vide Haryana Act No. 3 of 1994.]
- The State Government may, by order, entrust the municipalities with such powers and functions as institutions of self government and to assign to them tasks relating to-(a)the preparation of plans for economic development and social justice:(b)the performance of functions and implementation of schemes in respect of the following matters, namely:-(i)urban planning including town planning;(ii)regulation of land use and construction of buildings;(iii)planning for economic and social development;(iv)roads and bridges;(v)water supply for domestic, industrial and commercial purposes;(vi)public health, sanitation conservancy and solid waste management;(vii)fire services;(viii)urban forestry, protection of the environment and promotion of ecological aspects;(ix)safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded;(x)slum improvement and upgradation;(xi)urban poverty alleviation;(xii)provision of urban amenities and facilities such as parks, garden, playgrounds;(xiii)promotion of cultural, educational and aesthetic aspects ;(xiv)burial and burial grounds, cremations, cremation grounds and electric crematoriums;(xv)cattle pounds, prevention of cruelty to animals;(xvi)vital statistics including registration of births and deaths;(xvii)public amenities including street lighting, parking lots, bus stops and public conveniences.]
