Section 484A(1) in The Delhi Municipal Corporation Act, 1957
(1)The Government shall appoint a Director of Local Bodies to assist the Government and discharge functions including(i)to coordinate the functions of the Corporations in respect of the common facilities and services that are under the control and management of the Corporation in whose area they are located;(ii)to decide, in the interim, the utilization of various assets and discharge of liabilities by the Corporations;(iii)to frame the recruitment rules for various posts;(iv)to resolve the functional and administrative anomalies or difficulties arising, if any, after constitution of the three corporations in consultation with the Commissioner(s) thereof;(v)to coordinate the collection and sharing of Toll Tax from Toll centres/ gates that are under the control of respective Corporations in which they are located on the basis of such principles as may be prescribed.
