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State of Telangana - Section

Section 81 in Telangana District Boards Act, 1955

81. Discretionary powers of a Board.

- Subject to such rules as the Government may from time to time prescribe, it shall be within the discretion of a Board, in addition to the duties imposed upon it under the provisions of this Act or any other law for the time being in force, to undertake and make provision for the following matters within the limits of its jurisdiction namely:-
(a)the encouragement and development of Co-operative Societies;
(b)the improvement of cattle and other livestock;
(c)the promotion of agriculture local arts, industries, commerce and other measures tending to the economic welfare of villagers;
(d)the provision of public parks and recreation grounds;
(e)the construction of libraries and reading rooms and the furthering of educational objects other than the construction and maintenance of primary school buildings;
(f)the destruction or the detention and preservation of owner-less dogs;
(g)the holding and management of fairs and cattle, poultry, agricultural and industrial shows and exhibitions;
(h)the reclaiming of unhealthy localities, the laying out of new village-sites, the building of model villages, and the grant of loans to private persons or associations for the above purpose;
(i)the organization and maintenance of relief works in times of famine or scarcity;
(j)the construction, repair, maintenance and management of medical and veterinary dispensaries;
(k)the establishment and maintenance of maternity services and child welfare centers;
(l)the purchase of medicines;
(m)the provision of houses for any class of servants employed by the Board;
(n)the eradication of Bengal Hyacinth and other noxious plants and prevention of water-logging in ayacuts;
(o)the afforestation, in co-operation with or on the advice of the Forest Department of any waste or other lands, to prevent erosion, to increase the local supply of fuel or to provide green manure;
(p)the construction, repair, maintenance and management of minor tanks for the purpose of irrigation in co-operation with or on the advice of the public works Department; and
(q)any other matter not hereinbefore specifically named which is likely to promote the health, comfort or convenience of the public.