Section 42 in The Delhi Municipal Corporation Act, 1957
42. Obligatory functions of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
- [Subject to the provisions of this Act and any other law for the time being in force, it shall be incumbent] [Substituted by Act 67 of 1993, section 36, for It shall be incumbent (w.e.f. 1-10-1993)] on the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to make adequate provision by any means or measures which it may lawfully use or take, for each of the following matters, namely:(a)the construction, maintenance and cleansing of drains and drainage works and of public latrines, urinals and similar conveniences;[***] [Clause (b) omitted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993).](c)the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;[***] [Clause (d) omitted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993)](e)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(f)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(g)the registration of births and deaths;(h)public vaccination and inoculation; (i) measures for preventing and checking the spread of dangerous diseases;(j)the establishment and maintenance of [***] [The word "hospitals" omitted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993)] dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;(jj)[ the maintenance including the expansion and upgradation of facilities of the hospitals existing on the date of the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993;] [Inserted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993)](k)the construction and maintenance of municipal markets and slaughter houses and the regulation of all markets and slaughter houses;(l)the regulation and abatement of offensive or dangerous trade or practices;(m)the securing or removal of dangerous buildings and places;(n)the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;(o)the lighting, watering and cleansing of public streets and other public places;(p)the removal of obstructions and projections in or upon streets, bridges and other public places;(q)the naming and numbering of streets and premises;(r)the establishment, maintenance of, and aid to, schools for primary education subject to such grants as may be determined by the Central Government from time to time;(s)the maintenance of municipal offices;(t)the laying out or the maintenance of public parks, gardens or recreation grounds;[***] [Clause (u) omitted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993)](v)the maintenance of monuments and memorials vested in any local authority in Delhi immediately before the commencement of this Act or which may be vested in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after such commencement;(w)the maintenance and development of the value of all properties vested in or entrusted to the management of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(wa)[ the preparation of plans for economic development and social justice;] [Inserted by Act 67 of 1993, section 36 (w.e.f. 1-10-1993)] andwb) securing and establishment of e-governance system for citizens' services on an anytime-anywhere basis for better, speedy, accountable and transparent administration;(x)the fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.
