Section 36(1) in The Manipur Municipalities Act, 1994.
(1) The State Government as and when it considers expedient may, by notification, entrust-
(a) the municipalities with the function of-
(i) the preparation of plans for economic development and social justice;
(ii) the performance of functions and the implementation of schemes as may be entrusted to including those in relation to the matters listed in the Schedule;
(b) the Committees with such powers and authority as may be necessary to enable them to carry out the responsibilities conferred upon them including those in relation to the matters listed in the Schedule.