(1)A Council shall be responsible for providing relief measures during famine, serious distress or scarcity.(2)To meet a future emergency a Council shall prepare every year famine relief estimates of work and revise old estimates year by year so as to execute them when famine, serious distress or scarcity occurs.(3)Estimates for famine relief works shall be prepared and revised every year by the Municipal Engineer and his subordinate staff and sanctioned by the Council.(4)A list of such famine relief works shall be sent to the Collector of the district at the beginning of each year. The Municipality shall also prepare and get ready famine relief estimates to be included in the famine relief programme of the district if called upon to do so by the Collector of the district. Such estimates shall also be prepared by the Municipal Engineering staff and sanctioned by the Council and copies of such estimates shall be forwarded to the Collector at the end of each year.(5)As soon as famine is declared by the Government and if so directed by them a Council shall start the execution of any work or works as specified by Government. The expenditure under famine relief works shall be met from the municipal fund.The Supply of Copies of Records
