Section 24 in The Orissa Municipal Corporation Act, 2003
24. Obligatory duties of Corporation.
- It shall be incumbent on the Corporation to make adequate provision on the following matters, namely :-(i)erection of substantial boundary marks of such description and in such positions as may be approved by the Government defining the limits or any alternation in the limits of the city;(ii)the watering, scavenging and cleaning of all public streets and places in the city and removal of all sweepings therefrom;(iii)the collection, removal, treatment and disposal of solid wastes, sewage, offensive matter and rubbish and the preparation of compost manure from such solid wastes, sewage, offensive matter and rubbish;(iv)the construction, maintenance and cleansing of drains and drainage works and of public latrines, water closets, urinals and similar public conveniences;(v)the lightening of public buildings vested in the Corporation, public streets and Corporation market;(vi)the maintenance of Corporation Office and of all public monuments and open spaces and other property vested in the Corporation;(vii)the naming or numbering of streets and public places in the city and the numbering of premises;(viii)the regulation of offensive and dangerous trades or practices;(ix)the maintenance, charges and regulation of places for the disposal of the dead and the provision of new places for the said purpose and disposing of unclaimed dead bodies;(x)the construction or acquisition and maintenance of public markets and slaughter houses and the regulation of all markets and slaughter houses;(xi)the construction, acquisition and maintenance of cattle pounds;(xii)public vaccination in accordance with the provisions of law in force in the State of Orissa relating to public vaccination;(xiii)the reclamation of unhealthy localities, the removal of noxious vegetation and abatement of all nuisances;(xiv)the registration of births and deaths;(xv)the construction, maintenance, alteration and improvement of streets, bridges, subways, culverts, causeways or the like;(xvi)the removal of obstructions and projections in or upon streets, bridges and other public places;(xvii)the management and maintenance of all Corporation water works and the construction or acquisition of new works necessary for sufficient supply of water for public and private purposes;(xviii)preventing the spread of infectious disease;(xix)the securing or removal of dangerous buildings and places;(xx)the improvement of the city;(xxi)the provision of public parks, gardens, playgrounds, community recreation grounds, cultural centres;(xxii)the preservation and conservation of heritage buildings;(xxiii)the fulfillment of any obligation imposed by or under this Act or any other law for the time being in force;(xxiv)subject to adequate provision being made for the matter hereinbefore specified, the provision of relief to destitute persons in the city in times of famine and the establishment and maintenance of relief work in such times;(xxv)the maintenance of a vigilance organization in respect of its various functions; and(xxvi)the compilation and maintenance of records and statistics relating to the administration and functions of the Corporation under this Act.
