Section 484A in The Delhi Municipal Corporation Act, 1957
484A. [] [Inserted by Delhi Act 12 of 2011, section 19 (w.e.f. 13-1-2012)] Director of Local Bodies.
(1)The Government shall appoint a Director of Local Bodies to assist the Government and discharge functions including(i)to coordinate the functions of the Corporations in respect of the common facilities and services that are under the control and management of the Corporation in whose area they are located;(ii)to decide, in the interim, the utilization of various assets and discharge of liabilities by the Corporations;(iii)to frame the recruitment rules for various posts;(iv)to resolve the functional and administrative anomalies or difficulties arising, if any, after constitution of the three corporations in consultation with the Commissioner(s) thereof;(v)to coordinate the collection and sharing of Toll Tax from Toll centres/ gates that are under the control of respective Corporations in which they are located on the basis of such principles as may be prescribed.(2)The Director of Local Bodies shall exercise such powers of the Government in relation to the affairs of the Corporations (not being power under sections 487 to 490), as the Government may, by notification in the Official Gazette and subject to the conditions and restrictions (including the condition of review by itself), specify in the notification.(3)The terms and conditions of service and the tenure of office of the Director of Local Bodies shall be such as the Government may, by rules, prescribe.(4)The Government shall make available to the Director of Local Bodies such staff as the Government considers necessary for the exercise of the powers conferred on him under sub-section (2).][omitted by act 10 of 2022]
