Section 66 in The Gujarat Provincial Municipal Corporations Act, 1949
66. Matters which may be provided for by Corporation at its discretion.
- The Corporation may, in its discretion, provide from time to time, either wholly or partly, for all or any of the following matters, namely:-(1)the organization, maintenance or management of institutions within or without the City for the care of persons who are infirm, sick or incurable, or for the care and training of blind, deaf, mute or otherwise disabled persons or of handicapped children;(2)the organisation, maintenance or management of maternity and infant welfare houses or centres;(3)the provision of milk to expectant or nursing mothers or infants or school children;(4)the organisation, maintenance or management of chemical or bacteriological laboratories for the examination or analysis of water, food or drugs,. for the detection of diseases or for researches connected with public health;(5)swimming pools, public wash houses, bathing places and other institutions designed for the improvement of public health;(6)dairies or farms within or without the City for the supply, distribution and processing of milk or milk products for the benefit of the residents of the City;(7)the construction and maintenance in public streets, or places of drinking fountains for human beings and water-troughs for animals;(8)[ urban Forestry, protection of the environment and promotion of ecological aspects. [Clauses (8) , (8A) and (8B) were substituted for clause (8) by Gujarat 16 of 1993, Section 15.](8A)promotion of cultural, educational and aesthetical aspects.(8B)urban planning including town planning and regulation of land use.](9)the provision of music for the people;(10)the provision of public parks, gardens, play-grounds and recreation grounds;(11)the holding of exhibitions, athletics or games;(12)the regulation of lodging houses, camping grounds and rest houses in the City;(13)the maintenance of an ambulance service;(14)the construction, establishment and maintenance of theatres, rest-houses and other public buildings;(15)the organisation or maintenance, in times of scarcity, of shops or stalls for the sale of necessaries of life;(16)the building or purchase and maintenance of dwellings for municipal officers and servants;(17)the grant of loans for building purposes to municipal servants [***] [The words 'drawing a monthly salary of not more than four hundred rupees' were deleted by Gujarat 1 of 1979, Section 10 (w.r.e.f. 26-09-1978).] on such terms and subject to such conditions as may be prescribed by the Corporation;(18)any other measures for the welfare of municipal servants or any class of them;(19)the purchase of any undertaking for the supply of electric energy or gas or S the starting or subsidising of any such undertaking which may be in the general interests of the public;(20)the construction, purchase, organisation, maintenance or management of light railways, tramways, trackless trams, or motor transport facilities for the conveyance of the public or goods within or without the City;(21)the furtherance of educational objects other than those mentioned in clause (15) of section 63 and making grants to educational institutions within or without the City;(22)the establishment and maintenance or the aiding of libraries; museums and art galleries, botanical or zoological collections and the purchase of construction of buildings therefor;(23)the construction or maintenance of infirmaries or hospitals for animals;(24)the destruction of birds or animals causing a nuisance, or of vermin, and the confinement or destruction of stray or ownerless dogs;(25)contributions towards any public fund raised for the relief of human suffering within the City or for the public welfare;(26)the preparation or presentation of addresses to persons of distinction;(27)the registration of marriages;(28)the granting of rewards for information which may tend to secure the correct registration of vital statistics;(29)paying the salaries and allowances, rent and other charges incidental to the maintenance of the Court of any stipendiary magistrate or any portion of such charges;(30)the acquisition and maintenance of grazing grounds and the establishment and maintenance of a breeding stud;(31)establishing and maintaining a farm or factory for the disposal of sewage;(32)supplying, constructing and maintaining, in accordance with the general system approved by the Corporation, receptacles, fittings, pipes and other appliances whatsoever on or for the use of premises for receiving and conducting the sewage thereof into drains under the control of the Corporation;(33)granting rewards for information regarding the infringement of any provisions of this Act, or of the rules, bye-laws, regulations or standing orders;(34)laying out whether in areas previously built upon or not, new public streets and acquiring land for that purpose and land required for the construction of buildings or curtilages thereof to abut on such street or streets;(35)the building or purchase and maintenance of suitable dwellings for the poor and working classes, or the grant of loans or other facilities to any person, society, or institution interested in the provision of such dwellings;(36)the provision of shelter to destitute or homeless persons and any form of poor relief;(37)the building or purchase and maintenance of sanitary stables, or byres for horses, ponies or cattle used in hackney carriages or carts or for milchkine;(38)surveys of buildings or lands;(39)measures to meet any calamity affecting the public in the City;(40)making contributions to the funds of the Local-Self Government Institute, Bombay;(41)with the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the making of a contribution towards any public ceremony or entertainment in the City;(42)any measure not hereinbefore specifically named, likely to promote public safety, health, convenience or instruction.Respective Functions of the Several Municipal Authorities
