71. Discretionary functions of Municipal Corporation.
- Subject to the financial resources, at its disposal and its organizational capacity, a Municipal Corporation may, at its discretion, provide either wholly or in part for all or any of the following matters within its territorial area, namely :-(a)unfiltered water supply;(b)public transport;(c)supply and distribution of electricity to the public;(d)establishment and maintenance of hospitals, dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;(e)construction and maintenance of municipal markets;(f)housing accommodation for the inhabitants of any area or for any class of inhabitants;(g)the construction and maintenance of, -(i)houses for the poor;(ii)infirmaries;(iii)children's homes;(iv)houses for the deaf and dumb and for disabled and handicapped children;(v)shelter for destitute and disabled persons; and(vi)asylums for persons of unsound mind;(h)relief to destitute and disabled persons;(i)the establishment and maintenance of, and aid to, stadium, gymnasia, and places for sports and games;(j)construction, maintenance and management of swimming pools, public wash houses, bathing places and other facilities designed for the improvement of public health;(k)the establishment and maintenance of, and aid to, libraries, museums, art galleries, botanical or zoological collections;(l)promotion of cultural activities;(m)music or other entertainment in public places or places of public resort and the establishment of theatres and cinemas;(n)organization and management of fairs and exhibitions;(o)civil receptions to persons of distinction;(p)establishment and maintenance of nurseries for plants and trees and promotion of greenery including organization of flower shows;(q)taking of a census of population;(r)registration of marriages;(s)surveys of lands and buildings;(t)the acquisition of movable or immovable property for any of the purposes of this Act, including payment of the cost of investigations, surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;(u)construction of buildings or purchase and maintenance of dwelling houses for employees of the Municipal Corporation;(v)any measures for the welfare of the employees of the Municipal Corporation or of any class of them including the sanctioning of loans to such employees or of any Class of them for construction of houses and purchase of vehicles;(w)organization or management of chemical or bacteriological laboratories for the examination or analysis of water, food and drugs for the detection of diseases or research connected with the public health or medical relief and for the purposes of measurement of pollutants;(x)the organization and management of farms and dairies outside the municipal area for the supply, distribution and processing of milk and milk products for the benefit of the residents within the municipal area;(y)establishment and maintenance of veterinary hospitals;(z)planning for economic and social development;(za)provision of places for display of advertisements and bill- sticking on payment of charges; and(zb)any other measures likely to promote public safety, community health or convenience or general welfare.Powers of Standing Committee
