Section 238 in Arunachal Pradesh Municipal Act, 2007
238. Functions of State Commission.
(1)Notwithstanding anything contained elsewhere in this Act, the State Commission shall discharge the following functions, namely:-(a)to determine separately for each Municipality the rate at which payment shall be made for water-supply under sub-section (2) of section 272 and sub-section (2) of section 273,(b)to determine separately for each Municipality the sewerage charges on the owners of premises for connection of such premises to sewerage mains under sub-section (1) of section 217,(c)to determine separately for each Municipality the rate or the principles for determination of the amount of charges for solid waste management under clause (ii) of section 130,(d)to determine separately for each Municipality the rate or the principles for determination of charges for any other services,(e)to set standards for the provision of municipal services in the State including standards relating to quality, continuity and reliability of such services,(f)to suggest avenues for participation of private sector in the provision of municipal services,(g)to ensure a fair deal to the citizens, and(h)to promote competition, efficiency and economy in the activities of the Municipalities in the provision of municipal services.(2)Without prejudice to sub-section (1), the State Government may, by notification, confer any of the following functions on the State commission, namely:-(a)to aid and advise the State Government on any matter concerning the provision of municipal services in the State and the formulation of State policies in this regard,(b)to collect and record information concerning the provision of municipal services in the State,(c)to collect and publish data and forecasts on the demand for, and the use of, municipal services in the State,(d)do adjudicate upon the disputes and differences between any municipal authority and any suppliers of municipal services in the public or private sector on behalf of such municipal authority, or to refer such matters for arbitration,(e)to co-ordinate with the environmental regulatory agencies and to evolve policies and procedure for appropriate environmental regulation of municipal services, and(f)to aid and advise the State Government on any other related matters referred to the State Commission by the State Government.
