Section 96 in The Rajasthan District Boards Act, 1954
96. Duties of Board.
- Every Board shall make reasonable provision within the district for the following matters, -(a)the construction, repair- and maintenance of public roads, and bridges and generally the improvement of communications;(b)the planting and preservation of trees on the sides of public roads maintained from out of the District Fund and on other public grounds;(c)the establishment, management, maintenance and visiting of hospitals, dispensaries, aushadhalayas, maternity centres, poor houses, asylums, orphanages, veterinary hospitals, staging houses, inspection houses, public parks and gardens and other public institutions established, managed and maintained from out of the District Fund and the construction and repair of all buildings connected with these institutions;(d)the construction and repair of school houses and all appurtenant buildings, the establishment, management and maintenance of schools, reading rooms and libraries either wholly or by means of grants-in-aid the inspection of schools, the training of teachers and the establishment of scholarships;(e)the construction and repair of public wells, tanks, waterworks, canals, embankments and drainage works and the supply of water from them and from other sources;(f)the institution, holding and management of fairs, agricultural shows and industrial exhibitions, the breeding and the medical treatment of cattle, horses, camel and other animals, and all measures tending to the improvement and assistance of agriculture and industries;(g)the management of any public or private charities or trust placed by the order or with the consent of the State Government under the Board;(h)public vaccination and the prevention of disease;(i)providing a sufficient supply of pure and wholesome water where the health of the inhabitants is endangered by the insufficiency or unwholesomeness of the existing supply, guarding from population of water used for human consumption and preventing polluted water from being so used;(j)maintaining and developing the value of property vested in or entrusted to the management of the Board;(k)preparing such returns, statements and reports as the State Government requires the Board to submit;(l)the dissemination of knowledge regarding such matters as disease, hygiene, sanitation, agriculture, industries and cattle breeding;(m)fulfilling any obligation imposed by law upon it.
