(1) Subject to the provisions of this Act and of the rules made thereunder, a District Council may make bye-laws to provide for all or any of the following matters in the autonomous district for which it is constituted or in any part thereof, namely:— (a) the maintenance and management of schools and grants of stipends and scholarships; (b) control and administration of dispensaries, their construction and repairs, the supply of medicines and the measures to be taken during the prevalence of diseases; (c) the protection from pollution of such tanks, springs, wells or parts of rivers, streams, channels or water courses as are set apart for drinking or culinary purposes; (d) any other matter which is necessary for carrying out all or any of the provisions of this Act and the rules made thereunder. (2) A bye-law made under sub-section (1) shall not have effect until it has been confirmed by the Administrator and published in such manner as he may direct. (3) The Administrator, in confirming a bye-law, may make any change therein which appears to him to be necessary.Open in Lexace · Ask the AI about this section
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