Section 38 in Tamil Nadu Municipal Service Rules, 1970
38. Delegation of powers. - (i) Notwithstanding anything contained in these rules or the special rules, the State Government may authorise any officer to exercise any one or more powers vested in them and in the like manner withdraw the same.
(ii)The exercise of the powers delegated in sub-rule (i) shall be subject to such restrictions and conditions as may be prescribed and also subject to control and revision by the State Government or by such officers as may be empowered by them in this behalf. The State Government shall also have power to control and revise the acts or proceedings of any officer empowered.
