Section 89 in Siliguri Municipal Corporation Act, 1990
89. Transfer of functions of State Government.
(1)Notwithstanding anything contained in any law for the time being in force, the State Government may, subject to such conditions as it may think fit to impose, transfer, by an order published in the Official Gazette, to the Corporation any such functions and duties of the State Government under any enactment which the State Legislature is competent to enact, or which is otherwise within the executive power of the State, and appear to relate to matters arising within the city being of an administrative character, and shall on such transfer allot to the Corporation such fund and personnel as may be necessary to enable the Corporation to discharge the functions and duties so transferred.(2)Without prejudice to the generality of the provisions of sub-section (1), the State Government may transfer to the Corporation such functions and duties as are performed by the departments of the State Government on any of the following matters, namely:-(a)town and country planning,(b)urban development,(c)urban development including urban water-supply and sanitation,(d)urban transport system including regulation of traffic terminus,(e)urban employment schemes and programmes,(f)health and family welfare, .(g)relief and social welfare including social security schemes and programmes,(h)public works including road construction and housing,(i)cottage and small-scale industries,(j)education including primary education, adult education, social education, non-formal education, audio visual education and library services,(k)food and supplies including rationing and distribution,(l)civil defence,(m)fire protection and fire fighting,(n)sports and youth services,(o)welfare of scheduled castes and scheduled tribes,(p)environmental safety and improvement.(3)Where any functions and duties conferred by or under any enactment are so transferred, that enactment shall have effect as if this section had been incorporated in that enactment.
