Section 85Q in Andhra Pradesh Municipalities Act, 1965
85Q. [ Delegation of powers and functions by the Board. [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
(1)The Board may delegate its powers and functions including financial powers to the Chairperson of the Board by a resolution adopted by it in this behalf.(2)The Board may also delegate any of its powers or functions to the Secretary or any Officer of the Board by a resolution adopted by it in this behalf.]
