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Article 243W Constitution of India: Powers, authority and responsibilities of Municipalities


 
Category of Bare Act Name of the Act Year of Promulgation
Civil Laws The CONSTITUTION OF INDIA 1975
Act Number Enactment Date Chapter Number
36 1975-04-26 9A
Chapter Title Ministry Department
The Municipalities Ministry of Law And Justice Department of Personnel and Administrative Reforms

*Subject to the provisions of this Constitution, the Legislature of a State may, by law, endow—

(a) the Municipalities with such powers and authority as may be necessary to enable them to function as institutions of self-government and such law may contain provisions for the devolution of powers and responsibilities upon Municipalities, subject to such conditions as may be specified therein, with respect to—

(i) the preparation of plans for economic development and social justice;

(ii) the performance of functions and the implementation of schemes as may be entrusted to them including those in relation to the matters listed in the Twelfth Schedule;

(b) the Committees with such powers and authority as may be necessary to enable them to carry out the responsibilities conferred upon them including those in relation to the matters listed in the Twelfth Schedule.]

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* Ins. by the Constitution (Seventy-fourth Amendment) Act, 1992, sec. 2 (w.e.f. 1-6-1993).

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