Section 48(3) in The Calcutta Municipal Corporation Act, 1980
(3)Subject to such standing orders as may be made by the Mayor-in-Council in this behalf,-(a)the Mayor may by order delegate, subject to such conditions as may be specified in the order, any of his powers or functions to the Deputy Mayor or the Municipal Commissioner;(b)the Municipal Commissioner may by order delegate, subject to such conditions as may be specified in the order, any of his powers or functions [,including the powers or functions under section 397, sub-section (1) of section 400 and sub-section (1) of section 411,] [Words, figures and brackets inserted by W.B. Act 6 of 1996.] to any other officer or any employee of the Corporation; and(c)any officer of the Corporation other than the Municipal Commissioner may by order delegate, subject to such conditions as may be specified in the order, any of his powers or functions to any other officer subordinate to him.
