66. Power to transfer any function of Municipality under the Act to any organization.-
Notwithstanding anything contained in this Act or in any other law for the time being in force, the Municipality may, if it is of opinion that it is necessary so to do in the public interest transfer [by contract or otherwise] [Inserted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.] with the prior approval of the State Government, any function or functions of the Municipality under this Act to any [individual or] [Inserted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.] organization, including a Government organization, in such manner, and on such terms and conditions, [as may be determined by the board of Councilors and approved by the State Government :] [Substituted by ibid, w.e.f. 1.9.2000 for 'as may be prescribed'.][Provided that such transfer of function or functions of the Municipality to such organization shall not absolve the Municipality from the responsibility of carrying out the provisions of this Act in relation to the function or functions so transferred.] [Proviso added by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995]Explanation. - "Government organization" shall mean an organization maintained or managed by the State Government.
