Section 238(1) in Arunachal Pradesh Municipal Act, 2007
(1)Notwithstanding anything contained elsewhere in this Act, the State Commission shall discharge the following functions, namely:-(a)to determine separately for each Municipality the rate at which payment shall be made for water-supply under sub-section (2) of section 272 and sub-section (2) of section 273,(b)to determine separately for each Municipality the sewerage charges on the owners of premises for connection of such premises to sewerage mains under sub-section (1) of section 217,(c)to determine separately for each Municipality the rate or the principles for determination of the amount of charges for solid waste management under clause (ii) of section 130,(d)to determine separately for each Municipality the rate or the principles for determination of charges for any other services,(e)to set standards for the provision of municipal services in the State including standards relating to quality, continuity and reliability of such services,(f)to suggest avenues for participation of private sector in the provision of municipal services,(g)to ensure a fair deal to the citizens, and(h)to promote competition, efficiency and economy in the activities of the Municipalities in the provision of municipal services.
