Section 22 in Chennai City Municipal Corporation Act, 1919
22. Delegation of powers of commissioner by standing committee.
(1)In any case in which it is provided by this Act or any other law that the commissioner may take action subject to the approval, sanction, consent or concurrence of [a standing committee] [Substituted for 'the central committee, the circle committee, the corporation accounts committee or the 1 contracts committee', by the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).], [such standing committee] [Substituted for 'the committee' by Act 56 of 1961.] may, by resolution in writing, authorize him to take action in anticipation of its approval, sanction, consent or concurrence, subject to such conditions (if any), as may be specified in such resolution.(2)Whenever the commissioner, in pursuance of such resolution takes any action in anticipation of the approval, sanction, consent or concurrence of [a standing committee] [Substituted for 'the central committee, the circle committee, the corporation accounts committee or the contracts committee', by the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).], he shall forthwith inform [such standing committee] [Substituted for 'the committee' by Act 56 of 1961.] of the fact.
