(1)Notwithstanding anything contained in this Act or any other law for the time being force, the Government may, in consultation with Municipal Council or Town Council and subject to such conditions as the Government may think fit to impose, transfer, by an order published in the Official Gazette, to that Municipal Council or Town Council, any function or duty of the Government under any law, which the Legislative Assembly of the State is competent to enact or which is otherwise within the executive power of the State and which appears to be related to the matter arising within the area of such Municipal Council or Town Council.(2)Without prejudice to the generality of the provisions of sub-section (1) the Government may transfer any Municipal functions and duties, as are performed or discharged by the departments of the Government in relation to any of the matter specified in the Twelfth Schedule in the Constitution.(3)The Government shall, on such transfer, allot to such Municipal Council or Town Council, such fund and personnel, as may be necessary to enable such Municipal Council or Town Council, as may be specific in this behalf.Chapter - VII Municipal Officers and other Municipal Employees
