(1)The municipality may, subject to the underwriting of the costs by, and approval of, the Central Government or the State Government, as the case may be, undertake any function belonging to the functional domain of the Central Government or the State Government as the case may be, and such functions may include primary education, curative health, urban transport, supply of energy, fire prevention and fire safety and urban poverty alleviation.(2)The municipality may also, subject to the orders of the State Government, undertake such or all functions related to:(i)Urban development including development of commercial infrastructure;(ii)Public welfare including community relations; and(iii). Such other functions as may be assigned
