(6)generally, taking all measures not specified in the foregoing provisions of this section, which are likely to promote public safety, health, convenience, education or welfare of the community.[64A. Citizens" Charter.-(1) The Board of Councilors shall publish a Citizens Charter containing the,-(a)time limits within which civic services shall be provided and the licenses, certificates, under the provisions of this Act, shall be issued and the permissions, sanctions shall be granted, subject to the maximum time limit as determined in this Act, if any; and(b)the civic services to be provided by the Municipality to the citizens.Explanation. - For the purposes of this sub-section "civic services" shall include roads and streets, open spaces, parks, recreational grounds, play grounds, water and electric supply, street lighting, sewerage, drainage, and other utilities, services and conveniences.
