Section 238(2) in Arunachal Pradesh Municipal Act, 2007
(2)Without prejudice to sub-section (1), the State Government may, by notification, confer any of the following functions on the State commission, namely:-(a)to aid and advise the State Government on any matter concerning the provision of municipal services in the State and the formulation of State policies in this regard,(b)to collect and record information concerning the provision of municipal services in the State,(c)to collect and publish data and forecasts on the demand for, and the use of, municipal services in the State,(d)do adjudicate upon the disputes and differences between any municipal authority and any suppliers of municipal services in the public or private sector on behalf of such municipal authority, or to refer such matters for arbitration,(e)to co-ordinate with the environmental regulatory agencies and to evolve policies and procedure for appropriate environmental regulation of municipal services, and(f)to aid and advise the State Government on any other related matters referred to the State Commission by the State Government.
