Section 100 in West Bengal Municipal Corporation Act, 2006
100. Power to transfer any function of Corporation under the Act to any organization.
- Notwithstanding anything contained in the foregoing provisions of this Act or in any other law for the time being in force, the Corporation may, if it is of opinion that it is necessary so to do in the public interest, transfer, by contract or otherwise and with the prior approval of the State Government, any function or functions of the Corporation under this Act to any individual or organization, including a Government organization, in such manner, and on such terms and conditions, as may be determined by the Corporation and approved by the State Government:Provided that such transfer of function or functions of the Corporation to such organization shall not absolve the Corporation from the responsibility of carrying out the provisions of this Act in relation to the function or functions so transferred.Explanation. - "Government organization" shall mean an organization maintained or managed by the State Government.
