Section 70(1)(A) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Jharkhand - Subsection

Section 70(1)(A) in Jharkhand Municipal Act, 2011

(A)Core Functions

(i)Urban planning including town planning,

(ii)Regulation of land-use including protection of public land from encroachment and construction of buildings,

(iii)Planning for economic and social development,

(iv)Roads including footpath and road crossing facilities for pedestrians and bridges,

(v)Water supply for domestic, industrial and commercial purposes,

(vi)Public health, sanitation including storm water drains, conservancy and solid and liquid waste management,

(vii)Fire services,

(viii)Urban forestry, protection of the environment, promotion of ecological aspects and maintenance of environmental hygiene,

(ix)Safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded,

(x)Slum improvement and upgradation including providing basic facilities,

(xi)Urban poverty alleviation,

(xii)Provision and maintenance of urban amenities and facilities such as parks, gardens, playgrounds, public markets, bathing and washing ghats, waiting sheds for travelers,

(xiii)Promotion of cultural, educational and aesthetic aspects,

(xiv)Establishment and maintenance of burial and burning grounds, cremations, cremation grounds and electric crematoriums,

(xv)Cattle pounds, prevention of cruelty to animals,

(xvi)Collection and updating of vital statistics including registration of births, deaths and marriages,

(xvii)Provision and maintenance of public amenities including street lighting, parking spaces for vehicles, bus stops and public conveniences like toilet facilities at public places,

(xviii)Regulation of slaughter houses and tanneries and sale of meat, fish and other perishable food stuffs etc.

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State of Jharkhand - Subsection

Section 70(1)(A) in Jharkhand Municipal Act, 2011