- The Collector may, with the sanction of the Commissioner of the Division, delegate to any Deputy Assistant or Sub-Deputy Collectors, or to any similar officer, the performance of any Acts and the discharge of any functions which the said Collector may perform or discharge under this Act;and upon such delegation such Deputy Collector or other officer may do any such acts and discharge any such functions, and may exercise any power for the performance of the same which the Collector may exercise under this Act:Provided that all Acts done, functions discharge powers exercised by such officer shall be done, discharged or exercised subject to the control and supervision of the Collector.
