Section 326(1) in Rajasthan Municipalities Act, 2009
(1)The State Government may delegate all or any of its powers under this Act, other than the powers exercisable by it under Sections 3, 6, 7, 67, 94, 102, 103, 107, 111, 142, 297, 318, 322, 325, 337, 339 and 340 or under this Section or the power to appoint an Appellate Authority under any provision of this Act, to any officer subordinate to it.
