Section 115 in Greater Hyderabad Municipal Corporation Act, 1955
115. Matters which may be provided for by Corporation at its discretion.
- The Corporation may provide from time to time, either wholly or partly, for all or any of the following matters, namely:-(1)the organisation, 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 homes 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 disease 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:[Provided that it shall be competent for the Corporation to charge such fee as may be prescribed from time to time, from the users of the conveniences aforesaid;] [Added 'proviso' by Act No.23 of 1985.](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)the planting and maintenance of trees on road sides and elsewhere;(9)the providing of entertainments in public places or places of public resort;(10)the holding of exhibitions, athletics or games;(11)the regulation of lodging houses, camping grounds and rest-houses in the city;(12)the maintenance of an ambulance service;(13)the construction, establishment and maintenance of theatres, places of entertainment, rest-houses and other public buildings;(14)the organisation or maintenance in times of scarcity of shops or stalls for the sale of necessaries of life;(15)the building or purchase and maintenance of dwellings for municipal officers and servants;(16)[ the grant of loans to the municipal officers and servants for purposes of constructing houses and for purchasing of house sites and vehicles on such terms and subject to such conditions as may be prescribed;] [Substituted by Act No.8 of 1982.](17)[ ***] [Entry 17 omitted by G.O.Ms.No.134, MA & UD (F2) Department, dated 13.10.2015.](18)the furtherance of educational objects, and the making of grants to educational institutions;(19)the establishment and maintenance or the aiding of libraries, museums and art galleries, botanical or zoological collections and the purchase or construction of buildings therefor;(20)the destruction of vermins, birds or animals causing a danger or nuisance, and the confinement or destruction of stray dogs;(21)contributions towards any public fund raised for the relief of human suffering within or without the city;(22)the granting of rewards for information which may tend to secure the correct registration of vital statistics;(23)the acquisition and the maintenance of grazing grounds and the establishment and maintenance of a stud farm;(24)establishing and maintaining a farm or factory for the disposal of sewage;(25)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;(26)granting rewards for information regarding the infringement of any provisions of this Act, or of the rules, bye-laws, regulations or standing orders made thereunder;(27)laying out whether in areas previously built upon or not, new streets and acquiring land for that purpose or required for the construction of buildings or curtilages thereof to abut on such street or streets;(28)the building or purchase and maintenance of suitable dwellings for the poor and working classes;(29)the provision of shelter to destitute or homeless persons and any form of poor relief;(30)the building or purchase and maintenance of sanitary stables, or byres for horses, ponies, cattle used in hackney carriages or carts or for milch-kine;(31)the surveying of buildings or lands;(32)taking measures to meet any calamity affecting the public in the city;(33)the making of a contribution towards any public ceremony or entertainment in the city;(34)the construction, purchase, organisation, maintenance, extension and management of tramways, tractless trams or mechanically propelled transport facilities for the conveyance of the public;(35)the purchase, maintenance, management, and conduct of any undertaking for the supply of electric energy or gas to the public or the subsidising of any such undertaking;(36)the acquisition of immovable or movable property for any of the purposes before mentioned including payment of the cost of investigation, surveys or examinations in relation thereto or the construction or adaptation of buildings necessary for such purposes;(37)preparation and presentation of address to persons of distinction;(38)maintaining, aiding and suitably accommodating schools for primary education, subject always to the grant of building grants by the Government;and(39)the taking of any measure not herein before specifically named, likely to promote public safety, health, convenience or instruction.(40)[ provide parking places, public landing places, halting places, for vehicles of any description including motor vehicles and levy fees for their use.] [Inserted by Act No.10 of 1987.]
