- 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, transport, supply of energy, [economic empowerment of urban poor, creation of livelihood opportunities] [Substituted 'arrangements for fire prevention and fire safety' by Bihar Act No. 2 of 2014, dated 8.1.2014.], and urban poverty alleviation.
