Section 89(2) in Siliguri Municipal Corporation Act, 1990
(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.
