Section 42 in Haryana Municipal Corporation Act, 1994
42. Functions of Corporation to be entrusted by the Government.
- Subject to the provisions of the Constitution, the Government may, by order entrust the Corporation with such powers and authority as may be necessary to enable it to function as institution of local Government and such order may contain provisions for the devolution of powers, functions and responsibilities upon the Corporation, preparation of plans for economic development and social justice including the functions in respect of the following matters, namely :-(1)Urban planning including town planning.(2)Regulation of land-use and construction of buildings.(3)Planning for economic and social development.(4)Roads and bridges.(5)Water supply for domestic, industrial and commercial purposes.(6)Public health, sanitation conservancy and solid waste management.(7)Fire services.(8)Urban forestry, protection of the environment and promotion of ecological aspects.(9)Safeguarding the interest of weaker sections of society, including the handicapped and mentally retarded.(10)Slum improvement and upgradation.(11)Urban poverty alleviation.(12)Provision of urban amenities and facilities such as parks, gardens, playgrounds.(13)Promotion of cultural, educational and aesthetic aspects.(14)Burials and burial grounds, cremations, cremation grounds and electric crematoriums,(15)Cattle ponds, prevention of cruelty to animals.(16)Vital statistics including registration of births and deaths.(17)Public amenities including street lighting, parking lots, bus stops and public conveniences.(18)Regulation of slaughter houses and tanneries.
