Section 92A in The Chandernagore Municipal Corporation Act, 1990
92A. [ Power to transfer any function of Corporation under the Act to any organisation. [section 92A inserted by West Bengal Act 17 of 1995.]
- Notwithstanding anything contained in 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, with the prior approval of the State Government, any function or functions of the Corporation under this Act to any organisation, including a Government organisation, in such manner, and on such terms and conditions, as may be prescribed]:Provided that such transfer of function or functions of the Corporation to such organisation 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 organisation" shall mean an organisation maintained or managed by the State Government.
