Section 277 in Arunachal Pradesh Municipal Act, 2007
277. Duties of Municipality.
(1)Subject to the provision of section 10, and having regard to the linkages between urban economy, infrastructure, productivity, poverty and environmental health in the municipal area, the Municipality shall take adequate measures for -(a)management of urban environment,(b)measuring quality of living and working environment,(c)monitoring of pollution levels and(d)undertaking health risk assessment.(2)For carrying out the purposes of sub-section (1), the Municipality shall involve such professional agencies and community based organization, either in the public sector or in the private sector, as may be necessary, to -(a)carry out studies on vulnerability and risk assessment,(b)enhance the capability of concerned municipal 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.
