Section 512(2) in The Orissa Municipal Corporation Act, 2003
(2)For carrying out the purposes of Sub-section (1), the Corporation shall involve such professional agencies and community based organizations belonging either to the public sector or to the private sector, as may be necessary, to -(a)carry out studies on Vulnerability and risk assessment;(b)enhance the capability of concerned corporation or other agencies through research and training activities for better management of environment;(c)prepare environmental management strategy and action plan and establish adequate institutional framework for its implementation; and(d)provide and manage environmental infrastructure services.
