Section 36(1) in The Calcutta Municipal Corporation Act, 1980
(1)In any case in which it is provided in this Act or the rules or the regulations made thereunder or in any other law in force for the time being that the Mayor shall take action subject to the approval, sanction, consent or concurrence of the Mayor-in-Council, the Mayor-in-Council may authorise the Mayor in writing to take action in anticipation of such approval, sanction, consent or concurrence, subject to such conditions, if any, as may be specified by the Mayor-in-Council.
