Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1) in Kerala Municipality Act, 1994

(1)The Ward Committees and Ward Sabhas shall have the following duties, namely:-
(i)disseminate information regarding the development and welfare activities;
(ii)participate and propagate the programmes regarding health and literacy and other similar time-bound development, programmes;
(iii)Collect essential Socio-economic basic data;
(iv)provide information by collecting the progress regarding development activities;
(v)adopt moral means for payment of taxes, repayment of loans, improvement of environmental cleanliness and maintenance of social harmony;
(vi)mobilise, resources locally to augment the financial sources of the Municipality;
(vii)supervise development activities as voluntary groups;
(viii)make arrangements to report immediately the occurence of epidemics, natural calamities etc.;
(ix)co-ordinate and implement the activities for the protection of nature to import knowledge to the people on environmental problem.