(2)Without prejudice to the generality of the provisions of sub-section (1), the State Government may transfer to the Municipality such functions and duties as are performed by the departments of the State Government on any of the following matters :(a)town and country planning;(b)urban development;(c)water supply and sanitation;(d)transport system including regulation of traffic terminus;(e)employment schemes and programmes;(f)health and family welfare;(g)relief and social welfare including social security schemes and programmes;(h)public works including road construction and housing;(i)cottage and small-scale industries, business and services including programme for skill development;(j)education including primary education, adult education, vocational education, social education, non-formal education, audiovisual education and library services;(k)food and supplies including rationing and distribution;(l)civil defence;(m)fire protection and fire fighting;(n)sports and youth services;(o)welfare of the scheduled Castes and the Scheduled Tribes;(p)environmental safety and improvement;(q)social forestry and plantation programme.
