(1)Notwithstanding anything contained in this Act or in any other law for the time being in force the Government may,-(a)in consultation with a Municipality; and(b)subject to such conditions as the Government may think fit to impose, transfer, by an order, published in the official gazette, to that Municipality, any function or duty of the Government under any law, which the Legislative Assembly of the State is competent to enact, or which is otherwise within the executive power of the State and which appears to be related to the matters, arising within the area of such Municipality.(2)The Government shall, on such transfer, allot to such Municipality, such fund and personnel, as may be necessary to enable such Municipality to perform the functions and discharge the duties, so transferred.(3)Without prejudice to the generality of the provisions of sub-section (1) the Government may transfer to any Municipality such functions and duties, as are performed or discharged by the departments of the Government in relation to any of the following matters, namely, -(a)town and country planning;(b)urban development;(c)employment schemes and programmes;(d)health and family welfare;(e)relief and social welfare including social security schemes and programmes;(f)educations, including primary education, adult education, vocational education, social education, non-formal education, audio-visual education and library services;(g)food and supplies including rationing and distribution;(h)civil defence;(i)sports and youth services;(j)welfare of the scheduled castes and backward classes;(k)environmental protection and improvement; and(l)social forestry and plantation programmes;(4)Where any function or duty under any law is so transferred, such law shall have effect as if this section had formed a part of such law, and thereupon such law shall be deemed to have been amended accordingly.
