Section 345 in The Chhattisgarh Municipalities Act, 1961
345. Delegation of powers.
(1)The State Government may, by notification, delegate to any officer subordinate to it all or any of the powers conferred upon it by or under this Act except the powers under Sections [* * *] [Omitted by M.P. Act No. 12 of 1995.] 5, 35, 36, 40 (3), 41, 43, 96 (3), 129, 131, 162, 328, 335, 336, [* * *] [Omitted by M.P. Act No. 12 of 1995.] 346 and 356.(2)The State Government may, by notification, confer on any officer subordinate to it, the powers conferred by or under this Act, on the [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, or the prescribed authority.(3)The exercise of any power delegated or conferred under sub-section (1) or sub-section (2) shall be subject to such restrictions and conditions as may be specified in the notification.
