(3)Without prejudice to the generality of the provisions of sub-section (1) the Government may transfer to any Municipality such functions and duties, as are performed or discharged by the departments of the Government in relation to any of the following matters, namely, -(a)town and country planning;(b)urban development;(c)employment schemes and programmes;(d)health and family welfare;(e)relief and social welfare including social security schemes and programmes;(f)educations, including primary education, adult education, vocational education, social education, non-formal education, audio-visual education and library services;(g)food and supplies including rationing and distribution;(h)civil defence;(i)sports and youth services;(j)welfare of the scheduled castes and backward classes;(k)environmental protection and improvement; and(l)social forestry and plantation programmes;
