Section 30 in Kolkata Municipal Corporation Act, 1980
30. Discretionary functions of the Corporation.
- Subject to the availability of resources. the Corporation may, at its discretion. provide either wholly or in part for all or any of the following matters(a)the furtherance of education (including cultural and physical education) and sports and the establishment and maintenance of, and aid to, schools for primary education;(b)the establishment and maintenance of, and aid to, libraries, museums, art galleries and botanical or zoological collections;(c)the surveys of buildings and lands;(d)the civic reception to persons of distinction;(e)the providing of music or other entertainment in public places or places of public resort and the establishment of theatres and cinemas;(f)the organisation and management of fairs and exhibitions;(g)the acquisition of movable or immovable property for any of the purposes hereinbefore mentioned, including payment of the cost of investigations and surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;(h)the construction and maintenance of(i)rest houses,(ii)poor-houses,(iii)infirmaries,(iv)children's homes,(v)houses for the deaf and dumb and for disabled and handicapped children, and(vi)shelters for destitute and disabled persons;(i)the construction and maintenance of cattle pounds;(j)the building, or the purchase and maintenance, of dwelling-houses for the officers and employees of the Corporation;(k)any measures for the welfare of the officers and employees of the Corporation or for any class of them including the sanctioning of loans to such officers and employees for construction of houses and purchase of vehicles;(l)the establishment and maintenance of hospitals, dispensaries, maternity and child welfare centres, and the carrying of other measures necessary for public medical relief and family welfare;(m)the organisation, construction, maintenance and management of swimming pools, public wash houses, bathing places and other institutions designed for the improvement of community health;(n)the construction and maintenance of warehouses and god-downs;(o)the construction and maintenance of garages, sheds and stands for vehicles and cattle biers ;(p)the provisions for unfiltered water supply ;(q)the abatement of smoke nuisances ;(r)the provisions of housing accommodation for the inhabitants of any area or for any class of inhabitants ; and(s)any other measures, not hereinbefore specifically mentioned, likely to promote public safety, health, sanitation [orderly urban growth, economic development and social justice and to prevent cruelty to animals.] [Substituted by section 4(5) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.]
