Section 8 in Gauhati Municipal Corporation Act, 1971
8. Matters which may be taken by Corporation at its discretion.
- Subject to any law, rule or regulation in force the Corporation may in its discretion provide from time to time, solely or partly for all or any of the following matters namely: -(1)The establishment, adding or maintenance of educational institutions, libraries, museums, art galleries, botanical or zoological collection;(2)The establishment and maintenance of and aid to, stadium, gymnasia and places for sports and games;(3)The planting and care of trees on roadsides, and elsewhere;(4)The surveys of buildings and lands;(5)The registration of marriages;(6)The talking of a census of population;(7)The civil reception to persons of distinction;(8)The providing of music or other entertainments in public place or places of public resort;(9)The holding of fairs and exhibitions;(10)The organisation maintenance or management of institutions within or without the city, for the care of persons who are destitute infirm, sick or incurable, or for the care and training of blind, deaf, music or otherwise disabled persons or of handicapped and uncared for children;(11)The organisation, maintenance or management of maternity and infant welfare homes or centres;(12)The purchase and maintenance of dwelling houses for Corporation employees;(13)Any measures for the welfare for the Corporation employees or any class of them including the sanctioning of loan to such employee or any class of them for construction of houses and purchase of vehicles;(14)The organisation or management of chemical or bacteriological laboratories for the examination or analysis of ware, food adulteration and drugs for the detection of adulteration or of causes of discusses or for research connected with the public health and medical relief;(15)The establishment and maintenance of veterinary hospitals;(16)The organisation, construction, maintenance and managements of swimming pools, public houses, bathing place and other institutions designed for the improvement of public health;(17)Dairies or farms within or without the city for the supply, distribution and processing of milk products for the benefit of the residents of the city;(18)The provision of milk to expectant or nursing mothers or infants or school children;(19)The construction and maintenance in public street or places drinking fountains for human being and water through for animals;(20)The regulation of lodging houses, camping grounds and rest houses in the city;(21)The construction, establishment and maintenance of theatres, cinemas, petrol pumps and other public buildings;(22)The organisation and maintenance of shops or stalls for meeting the daily necessities of life in times of scarcity.(23)The prevention of cruelty to animals;(24)Contributions towards and public fund raised for the relief of human suffering or for the public welfare;(25)The acquisition and maintenance of grazing grounds and the establishment and maintenance of breeding stud;(26)Establishing and maintaining a farm or factory for the disposal of sewage;(27)The construction and maintenance of warehouses and godowns;(28)The construction and maintenance or regulation of garages, sheds and stands for vehicles and cattle buyers;(29)The organisation and management of cottage industries, handicraft centres and sales emporia;(30)Establishing labour welfare centres for its employees and subsidising the activities of any association, union of club or crèche of such employees by grant of loans for its general advancement;(31)The maintenance of a band orchestra;(32)Establishing or assisting in the establishment of information centres, wherefrom the public may readily obtain information concerning services, available within the city, provided by the Corporation or by Government and any other information relating to Municipal Administration affecting the city;(33)Subject to conditions or restrictions, if any as the Government may specify -(i)Arranging for the publication, within its area, of information on questions relating to Municipal Administration;(ii)Arranging for the delivery of lectures and addresses and the holding of discussions on such questions and arranging for this purpose display of books, cinematograph, films or models or the holding of exhibitions relating to such questions;(34)Preparing or joining in the preparation or contributions to the cost of the preparation of pictures, films, models or exhibition to be displayed or held as aforesaid;(35)With the consent of the Government contributing towards the expenses of any Co-operative organisation carrying on activities within the area of the Corporation, for the purpose of promoting the development of trade, industry or commerce therein;(36)The acquisition of immovable or movable property for any of the purposes before mentioned including payment of the cost of investigation, surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;(37)Any measure not herein before specifically mentioned, likely to promote public safety, health, convenience or general welfare;(38)The regulation of trade and commerce within the limits of the City Corporation;(39)The regulation of the distribution of electric power within the city;(40)The regulation of streams, nallas and pipe carrying water, rubbishes and effluents through the city; and(41)The doing of anything the expenditure whereof is declared by the Corporation to be an appropriate charge on the Corporation Fund.
