(1)Subject to such rules as the Government may, from time to time, prescribe, it shall be the duty of a Board, in addition to other duties imposed upon it by this Act or by any other law or order having the force of law for the time being in force and in so far as the funds at its disposal may admit, to undertake and make reasonable provision for the following matters within the limits of the area subject to its authority and not legally included in the authority of the Government or any other local authority, namely:-(a)the construction, repair and maintenance of public roads and other means of communication which are not under the control of any other local body or of the Government;(b)the planting and preservation of trees by the side or in the vicinity of roads and on other public grounds in its control;(c)the establishment, management and maintenance of markets other than markets regulated by the [Hyderabad Agricultural Markets Act, 1339 Fasli] [Repealed by Act No.16 of 1966.], travelers' bungalows, musafirkhanas, chauris, rest-houses and other public institutions, and the construction and repair of all buildings connected with such institutions;(d)the construction and repair of public tanks, wells and water works for the supply of water from them and from other sources and the construction and maintenance of works for the preservation from pollution of water used for drinking, cooking and other domestic purposes;(e)the construction, management and maintenance of cattle pounds;(f)the management of such public ferries as may be entrusted to its charge;(g)the improvement of villages including the acquisition of land for the extension of village sites;(h)the promotion of vaccination;(i)other measures necessary for the public health and sanitation including the control of sanitation during an Urs, Jatra or other fair, festival or public assemblage and such measures as may be required to prevent the outbreak, spread or recurrence of infectious disease;(j)the construction and maintenance of primary school buildings for boys and girls and the provision of school equipment and playgrounds;(k)the maintenance of any building or other property vested in the Board; and(l)the printing and publishing of such annual or periodic reports on the whole or any branch of its administration as the Government may by general or special order, require the Board to submit.(2)No suit for damages or for specific performance shall be maintainable against any Board or any officer or member thereof, on the ground that any of the duties specified in sub-section (1) have not been performed.
