(1)Notwithstanding anything contained elsewhere in this chapter, the State Government may, by order, require the municipality to earmark a particular portion of the Municipal Fund or a particular grant or a part thereof, or any item of receipt under any head of account, or any percentage thereof, or any share of tax receivable by the Municipality other than taxes, duties and fines assigned to the Municipality under this Act or any part thereof, to be utilized exclusively for such purpose related to municipal functions as may be specified by the State Government, and it shall be the duty of the Municipality to act accordingly.(2)The State Government may, for carrying out the purposes of sub-section 1, make Rules for different classes of Municipalities.[Provided further that the State Government shall be competent to issue appropriate direction to urban local self-bodies for undertaking any scheme or project or any other work including identifying any agency for overall development of the urban area within the jurisdiction of such urban bodies irrespective of the source of the fund in respect of any item included in the Twelfth Schedule to the Constitution of India:Proviso to sub-section (2) of Section 79 shall be deemed to be included in Bihar Municipal Act, 2007 (Bihar Act No. 11 of 2007) with effect from the date of its enforcement and any action taken by the State Government shall be deemed to have been taken in exercise of power conferred under above proviso] [Added by Act 8 of 2009.].
