Section 366(1) in West Bengal Municipal Corporation Act, 2006
(1)The State Government may, subject to such conditions or restrictions as it may deem fit to impose, by notification, delegate to the Director of Local Bodies, appointed under any law for the time being in force, any of the powers vested in, or the functions imposed on, the State Government by or under this Act, and there upon, the Director of Local Bodies shall exercise such powers or perform such functions as if he were the State Government.
