Section 42 — Obligatory functions of the Corporation.

Obligatory functions of 1 [ 2 [the Corporation]] -- 3 [Subject to the provisions of this Act and any other law for the time being in force, it shall be incumbent] on 1 [ 2 [the Corporation]] 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; 4 * * * * * (c) the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters; 5 * * * * * (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 6 *** dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief; 7 [(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 (67 of 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 trades 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; 8 * * * * * (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 1 [ 2 [the Corporation]] after such commencement; (w) the maintenance and development of the value of all properties vested in or entrusted to the management of 1 [ 2 [the Corporation]]; and 9 [(wa) the preparation of plans for economic development and social justice.] 10 [(wb) 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.

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