Section 26 in The Orissa Municipal Corporation Act, 2003
26. Generality of powers and functions of Corporation.
- Without prejudice to the generality of the powers and functions of the Corporation provided in this Act, every Corporation shall, subject to such conditions and limitations as the Government may, in the public interest, deem fit to impose, have powers with respect to -(a)the preparation of plans for economic development and social justice; and(b)the performance of functions and implementation of schemes in relation to, -(i)urban planning including town planning;(ii)planning for economic and social development;(iii)urban forestry, protection of environment and promotion of ecological aspects;(iv)safeguarding the interest of weaker sections of the society including handicapped and mentally retarded;(v)slum improvement and upgradation;(vi)urban poverty alleviation;(vii)promotion of cultural, educational and aesthetic aspects; and(viii)vital statistics including registration of birth and death.
