Section 89(1) in Siliguri Municipal Corporation Act, 1990
(1)Notwithstanding anything contained in any law for the time being in force, the State Government may, subject to such conditions as it may think fit to impose, transfer, by an order published in the Official Gazette, to the Corporation any such functions and duties of the State Government under any enactment which the State Legislature is competent to enact, or which is otherwise within the executive power of the State, and appear to relate to matters arising within the city being of an administrative character, and shall on such transfer allot to the Corporation such fund and personnel as may be necessary to enable the Corporation to discharge the functions and duties so transferred.
