(1)With the exception of power, duty or function to be prescribed or reserved or assigned to a Chairperson under this Act, a Municipality may delegated to the Chairperson or Executive Officer any of the powers, duties or functions conferred or imposed or assigned to a Municipality under this Act :Provided that the powers to frame regulations or bye-laws shall not be delegated by the Municipality under any circumstances whatsoever.(2)Except as provided in Sub-section (3), a Municipality shall not itself exercise, perform or discharge or interfere in the exercise, performance or discharge of any power, duty or function which it has delegated under Sub-section (1).(3)The delegation by Municipality under Sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to or revision by the Municipality within a specified period.
