Section 68(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The State Government may entrust either conditionally or unconditionally to the Corporation functions in relation to any matter specified in the [Schedule - I] [Substituted 'Schedule' by C.G. Act No. 18 of 2012, dated 1.8.2012.] or in relation to any other matter to which the executive authority of the State extends or in respect of which functions have been entrusted to the State Government by the Central Government and the Corporation shall be bound to perform these functions.
