Section 6 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
6. ControllerÂ’s power to delegate. -
With the previous approval of the State Government, the Controller may, by notification in the Official Gazette, delegate, to the Collector or to any other officer of the State Government not below the rank of Sub-Deputy Collector or to the chief executive officer of a local authority having jurisdiction, such of his functions under this Act in respect of any controlled area or part thereof to be exercised or performed subject to such conditions as may be specified in the notification.
