Section 9 in Chennai City Municipal Corporation Act, 1919
9. [ Powers of commissioner and [other officers] [Substituted by section 6 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].
- [(1) Subject, whenever it is hereinafter expressly directed, to the sanction of the council or the standing committee, as the case may be, and subject to all other restrictions, limitations and conditions as may be, prescribed or as are hereinafter imposed by or under this Act, the executive power for the purpose of carrying out the provisions of this Act shall be vested in the commissioner who shall exercise all the powers, discharge all the duties and perform, all the functions specifically conferred or imposed on or entrusted to him, under this Act.] [Substituted by the Tamil Nadu Act 22 of 1971.](2)Subject to the provisions of sub-section (1), the commissioner and [the other officers appointed by the State Government] [Substituted for 'the Assistant Commissioners' by section 3(2) of the Tamil Nadu Act 26 of 1992.] shall also perform all the duties arid exercise all the powers, specifically imposed or conferred on him or them, as the case may be, under this Act.(3)Notwithstanding anything contained in sub-sections (1) and (2), [where the office of any of the officers appointed under sub-section (2) of section 7 is vacant] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner' by section 2(3) of Act 26 of 1992.], the commissioner may, until the vacancy is filled up-(a)himself exercise the powers conferred and discharge the duties imposed by or under this Act [on the said officer, or] [Substituted for 'on the Assistant Commissioner, or' by section 3(3)(b) of the Tamil Nadu Act 26 of 1992.](b)authorize [on the said officer, or] [Substituted for 'on the Assistant Commissioner, or' by section 3(3)(b) of the Tamil Nadu Act 26 of 1992.] to exercise the said powers and discharge the said duties of [any other officer appointed under sub-section (2) of section] [Substituted for 'another Assistant Commissioner' by section 3(3)(c) of Act 26 of 1992.].
