(1)The State Government may, with regard to the Municipalities generally or to any Municipality or group of Municipalities in particular and subject to such conditions or restrictions as it may deem fit to impose, by notification, delegate to the Director of Local Bodies [or the District Magistrate or the Sub-divisional Magistrate] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the District Municipal Development Officer] [Inserted by section 14 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] any of the powers vested in, or the functions imposed upon, the State Government by or under this Act, and thereupon the Director of Local Bodies [or the District Magistrate or the Sub-divisional Magistrate] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the District Municipal Development Officer] [Inserted by section 14 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] shall exercise such powers or perform such functions as if he were the State Government.(2)The State Government may, by notification, appoint one or more Deputy Director or Assistant Director of Local Bodies to exercise the powers and perform the functions of the Director of Local Bodies.(3)[ ***] [[Omitted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994, which were as under :'(3) Notwithstanding anything contained in this Chapter, the State Government may authorise the District Magistrate or the Sub-divisional Magistrate to exercise any of the powers or perform any of the functions within his jurisdiction, on matters delegated under sub-sections (1) and (2).'.]]
