Section 13G in Karnataka Municipal Corporations Act, 1976
13G. Functions and duties of the Area Sabha.
- An Area Sabha may, having regard to its managerial, technical, financial and organizational capacity, and the actual conditions prevailing in the Corporation, perform and discharge the following functions and duties, namely:-(1)It shall forward proposals for schemes and development programmes to be implemented in the area, to the Ward Committee, or in its absence to the Corporation, for inclusion in the ward development scheme and programs and schemes implemented by the Corporation.(2)It shall select eligible persons from the area for beneficiary oriented schemes of the Corporation and forward the same for approval of the Ward Committee or in its absence, to the Corporation.(3)It shall cross verify the eligibility of persons getting various kinds of welfare assistance from Government such as pensions and subsidies and submit list of ineligible beneficiaries, if any, to the Ward Committee or in its absence, to the Corporation.(4)It shall support tax mapping and to remind and encourage Area Sabha members of their obligations to pay municipal taxes and user charges.(5)It may identify the deficiencies in the water supply and suggest remedial measures.(6)It may identify deficiencies in the sanitation arrangements and suggest remedial measures.(7)It may identify the deficiencies in the street lighting arrangements and suggest remedial measures.(8)It shall impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution and parks and such other public amenity schemes in the area.(9)It may assist the activities in public health centers in the area, especially in disease prevention and family welfare and create awareness and to report outbreak of epidemics and natural calamities.(10)It shall provide and mobilize voluntary labour and contributions in cash and kind for development programmes and to supervise such development works through volunteer organizations.(11)It shall promote harmony and unity among various groups of people in the Area and encourage cultural and sports activities;(12)It may co-operate with the Ward Committee in discharging of any functions assigned to it. and(13)It shall perform such other functions as may be assigned to it by the Corporation in accordance with the bye-laws.
