30. Powers, functions and responsibilities of Municipality.
- [(1) The administration of a Municipal area in respect of the matters enumerated in the First Schedule shall, subject to the provisions of this Act and such other provisions as may be prescribed in this behalf and the provisions of other Acts and the rules made thereunder vest in the Municipality and it shall have the power and responsibility to prepare and implement schemes for economic development and social justice in relation to the matters enumerated in the First Schedule:Provided that, it shall be the duty of the Municipality to render necessary service to the inhabitants of the Municipal area in respect of the matters enumerated as mandatory functions in the First Schedule] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.];(2)Municipality shall have such powers, authority and responsibilities of the Government [as prescribed] [Substituted 'as may be necessary' by Act 14 of 1999, w.e.f. 24-3-1999.], to enable it to function as an institution of self government in respect of the matters entrusted to it.(3)The Government shall, as soon as may be after the coming into force of this Act, transfer all institutions, schemes, buildings, other properties, assets and liabilities connected with the matters mentioned in the First Schedule, to the Municipalities concerned.(4)The Central and State Plan allocations, for the time being in force and the annual budget allocation in respect of the subjects transferred to the Municipalities by the Government shall be wholly allotted to the respective Municipalities.(5)[ The municipality shall manage to institutions and administer the schemes transferred to it, subject to the guidelines and technical directions from the Government and in accordance with the State and National policies.(6)Every institutions transferred by Government to the Municipality shall be in the name of that Municipality and shall be known accordingly.(7)The Municipality shall not have power to sell, transfer, alienate or mortgage any property transferred to it under sub-section (3).(8)Government may resume any property transferred to the Municipality, if it is no more required by the Municipality for the purpose for which it was so transferred.(9)There shall be constituted a Managing Committee consisting of not more than fifteen members including its chairman in the prescribed manner for public health institutions transferred to the Municipality.(10)Where any scheme, project or plan involves selection of beneficiaries, the criterion for the eligibility and priority for such selection shall be determined by the Municipality subject to the terms and conditions of the scheme, project or plan and such criteria shall be published in the prescribed manner and shall be intimated to the Ward Committee or the Ward Sabha concerned.(11)The Municipality shall invite applications for the selection of beneficiaries and prepare the draft priority list after making enquiry on the applications received in this behalf and send it for the consideration of the Ward Committee or the Ward Sabha concerned.(12)The Ward Committee or the Ward Sabha shall scrutinise the draft priority list for the selection of beneficiaries in a meeting convened inviting the applicants also and prepare the final list and forward it for the approval of the council.(13)The Council shall not alter the priority of the list prepared by the Ward Committee or the Ward Sabha.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
