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State of Bihar - Section

Section 47 in The Bihar Municipal Act, 2007

47. Other functions.

- A Municipality may, having regard to the satisfactory performance of its core functions, which shall constitute the first charge on the Municipal Fund, and subject to its managerial, technical and financial capabilities, undertake or perform, or promote the performance of, any of the following functions:-
(1)in the sphere of town planning, urban development and development of commercial infrastructure,-
(a)planned development of new areas for human settlement,
(b)measures for beautification of the municipal area by setting up parks and fountains, providing recreational areas, improving river banks, and landscaping,
(c)collection of statistics and data, significant to the community, and
(d)integration of the development plans and schemes of the municipal area with the district or regional development plan, if any;
(2)in the sphere of protection of environment,-
(a)reclamation of waste lands, promotion of social forestry and maintenance of open spaces,
(b)establishment and maintenance of nurseries for plants, vegetables and trees and promotion of greenery through mass participation,
(c)organization of flower-shows and promotion of flower-growing as a civic culture, and
(d)promotion of measures for abatement of all forms of pollution;
(3)in the sphere of public health and sanitation,-
(a)mass inoculation campaigns for eradication of infectious diseases,
(b)construction and maintenance of municipal markets and slaughterhouses and regulation of all markets and slaughterhouses,
(c)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances,
(d)maintenance of all public tanks and regulating the re-excavation, repair and up-keep of all private tanks, wells and other sources of water-supply on such terms and conditions as the Municipality may deem proper,
(e)construction and maintenance of cattle pounds,
(f)provision for unfiltered water-supply for non-domestic uses,
(g)advancement of civic consciousness of public health and general welfare by organizing discourses, seminars and conferences, and
(h)measures for eradication of addiction of all kinds including addiction to drugs and liquor;
(4)in the sphere of education and culture,-
(a)promotion of civic education, adult education, social education and non-formal education,
(b)promotion of cultural activities including music, physical education, sports and theatres and infrastructure therefore,
(c)advancement of science and technology in urban life,
(d)publication of municipal journals, periodicals and souvenirs, purchase of books, and subscription to 'C' journals, magazines and newspapers,
(e)installation of statues, portraits and pictures in appropriate manner,
(f)organization, establishment and maintenance of art galleries and botanical or zoological collections, and
(g)maintenance of monuments and places of historical, artistic and other importance;
(5)in the sphere of public welfare,-
(a)establishment and maintenance of shelters, in times of drought, flood, earthquake, or other natural technological disasters, and relief works, for, destitute persons within the limits of the municipal area, .
(b)construction or maintenance of, or provision of to, hospitals, dispensaries, asylums, rescue homes, maternity houses, and child welfare centres,
(c)provision of shelter for the homeless,
(d)implementation programmes for liberation and rehabilitation of scavengers and their families,
(e)organization of voluntary labour and co-ordination of activities of voluntary agencies for community welfare, and
(f)campaigns for dissemination of such information, vital for public welfare; and
(6)in the sphere of community relations,-
(a)civic receptions to persons of distinction and paying homage on death to persons of repute,
(b)organization and management of fairs and exhibitions, and
(c)dissemination of information of public interest.