Section 305(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Save as otherwise expressly provided by or under this Act, the officer referred to in sub-section (1), shall -(a)exercise all the powers specifically imposed or conferred upon him by or under this Act or under any other law for the time being in force ;(b)lay down the duties of and supervise and control officers and officials holding office under the municipality in accordance with the rules made by the Government ;(c)supervise and control the execution of all works of the municipality;(d)take necessary measures for the speedy execution of all works and development schemes of the municipality ;(e)have custody of common seal and all papers and documents connected with the proceedings of the meetings of the municipality and of its Standing Committees and other Committees ;(f)draw and disburse money out of the municipal fund ; and(g)exercise such other powers and discharge such other functions as may be prescribed ;(h)attend every meeting of the municipality and shall have the right to attend the meeting of any committee thereof and to take part in the discussion but shall not have the right to move any resolution or to vote. If in his opinion any proposal before the municipality is violative of or inconsistent with the provisions of this Act or any other law, rule or order made thereunder, it shall be his duty to bring the same to the notice of the Government.
