Section 25 in The Orissa Municipal Corporation Act, 2003
25. Discretionary functions of Corporation.
- Subject to the availability of resources, the Corporation may provide, from time to time, either wholly or partly, for all or any of the following matters, namely :(i)the construction, establishment, maintenance and development of hospitals, dispensaries, old age home, sanatorium, leprosy asylums and rescue house for the care of persons who are infirm, sick or incurable, or institutions for the care and training of blind, deaf, mute or otherwise disable persons or handicapped children within or outside the city;(ii)the organization, maintenance and management of maternity and infant welfare homes or centres and orphanages;(iii)the provision of milk to expectant or nursing mothers or infants or school children;(iv)the organization, maintenance and management of chemical or bacteriological laboratories for the examination or analysis of water, foods, or drugs, for the detection of disease or for researches connected with public health :(v)construction and maintenance of swimming pools, public wash houses, bathing places and other institutions designed for improvement of public health;(vi)maintenance of diaries or farms within or outside the city for the supply, distribution and processing of milk or milk products for the benefit of the residents of the city;(vii)the construction and maintenance of public streets or places of drinking fountains for human beings and water tank for animals;(viii)the planting and maintenance of trees on road sides and elsewhere;(ix)the holding of exhibitions, athletics or games or sports;(x)the regulation of lodging houses, camping grounds, rest houses and holiday homes in the city;(xi)the maintenance of an ambulance service;(xii)the construction, establishment and maintenance of theaters, places of entertainment, rest houses and other public buildings and the provision for entertainments in public places or places of public resort;(xiii)the organization or maintenance in times of scarcity of shops or stalls for the sale of necessities of life;(xiv)the building or purchase and maintenance of dwelling for Corporation Officers and employees;(xv)the grant of loans to Corporation employees for the purpose of constructing houses on such terms and subjects to such conditions as may be prescribed;(xvi)the organization, maintenance or management of transport facilities including metro services for the conveyance of the public or goods;(xvii)the furtherance of educational objects including establishment, maintenance and improvement of schools and colleges and hostels therefor and the making of grants to educational institutions;(xviii)the establishment and maintenance of libraries or the aiding of libraries, museums and art galleries, botanical or zoological collections and purchase or construction of buildings therefor;(xix)the destruction of vermins, birds or animals causing danger or nuisance, and the confinement or destruction of stray dogs;(xx)contributions towards any public fund raised for the relief of human suffering within or outside the city;(xxi)the granting of rewards for information which may tend to secure the correct registration of vital statistics;(xxii)the acquisition and maintenance of grazing grounds and the establishment and maintenance of stud farms;(xxiii)establishment and maintenance of farms or factory for the disposal of sewage;(xxiv)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 receiving and conducting the sewage thereof into drains under the control of the Corporation;(xxv)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;(xxvi)laying out in areas, whether previously built upon or not, new streets and acquiring land for that purpose or required for the construction of buildings or cartilages thereof to abut on such street or streets;(xxvii)the building or purchase and maintenance of suitable dwellings for the poor and working classes;(xxviii)the provision of shelter to destitute or homeless persons and any form of poor relief;(xxix)the building or purchase and maintenance of sanitary stables or byres for cattles used in carts, or for milch-kine;(xxx)the surveying of buildings or lands;(xxxi)taking measures to meet any calamity affecting the public in the city;(xxxii)the making of contribution towards any public ceremony or entertainment in the city;(xxxiii)the purchase, maintenance, management and conduct of any undertaking for the supply of electric energy or gas to the public or the subsidizing of any such undertaking;(xxxiv)the acquisition of immovable or movable property for any of the purposes hereinbefore mentioned including payment of the cost of investigation, survey or examination in relation thereto or the construction or adoption of buildings necessary for such purposes;(xxxv)preparation and presentation of address to persons of distinction;(xxxvi)maintaining, aiding and suitably accommodating schools for education, subject always to the grant of building grants by Government or from other sources;(xxxvii)establishment and maintenance of Gosala;(xxxviii)maintenance of religious institution like temple, mosque, church, gurudwar, pagoda etc.(xxxix)construction, establishment and maintenance of Kalyan Mandap, Town hall and Community Centres in any public place;(xl)the taking of any measure not hereinbefore specifically named, likely to promote public safety, health, conveyance and orderly urban growth;(xli)the insurance facilities to the deceased and old persons for their treatment as well as to the school students in case of accident and loss of their study materials.
