(1)in the sphere of public works, -(a)giving relief to, and establishing and maintaining, in time of [famine, flood or earthquake] [Substituted by the West Bengal Act XLV of 1994. w.e.f. 10.10.1994, for 'famine and scarcity'.], relief works for, destitute persons within the limits of the municipal area;(b)construction or maintenance of, or providing or giving aids for, passengers' sheds, libraries, museums, community halls, offices, godowns, shops, markets, dharmashalas, rest houses, sports complex, place of entertainment, swimming pools, public wash houses and bathing places and homes for the disabled and destitute and other public buildings designed for convenience of the community;(c)construction and maintenance of old age homes and orphanages, domiciliary care of the sick, orphan, destitute and aged people;(d)construction or maintenance of, or providing aids to, hospitals, dispensaries, asylums, rescue homes, maternity houses, and child welfare centres;(e)construction, purchase, organization, maintenance, extension and management of mechanically propelled transport facilities for the conveyance of the public;(f)construction, maintenance, repair, and purchase of any works for the supply of electrical energy or gas:(g)construction of dwellings for the inhabitants, specially low-cost dwellings for the socially backward classes of citizens;(h)providing accommodation for all classes of employees of the Municipality;
