Section 16 in Chennai City Municipal Corporation Act, 1919
16. Delegation of commissioner's ordinary powers.
- [The commissioner may delegate [to any other officer appointed under sub-section (2) of section 7] [Substituted for the words 'the commissioner may delegate to the personal assistant to the commissioner or holder of any municipal officer' by section 11 (i) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] or the holder of any municipal office] any of his ordinary powers, duties or functions except those conferred or imposed upon, or vested in him by the following provisions, namely:- Sections 25(3), [55-A] [Substituted for the figure '55' by section 8(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], [56-A] [Inserted by section 1 (ii) of Act X of 1936.], 57, [*] [The figure '58' was omitted by Act X of 1936.], [*] [Omitted the figures, brackets and word '72(3) and (4)' by the Adaptation Order of 1937.], 74, 75, 154, [*] [Omitted the words and figures '169(2), 178(2) and (3), 179 and 180' by section 85 of the Tamil Nadu Act 28 of 1978.], 183,195, 217, 218, 256, 265, 271, 275, 282, 283, 284, 287, 288, 289, [*] [The figure '290' was omitted by Tamil Nadu Act X of 1936.], 292, 293, 299, 306, 308, 309, 319, 323, 324, 335, 380, [*] [The figure '391' was omitted by Act X of 1936.], 398, [*] [Omitted the words and figures 'Schedule IV, rule 14' by section 11 (ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).], Schedule V, rules 13 and 14:Provided that -(a)such delegation shall be in writing and shall specify the name or official designation of the person to whom the delegation is made;(b)Omitted by section 11 (iii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).(c)Omitted by section 11(iii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).(d)the commissioner shall not delegate his power under section 80 to make on behalf of the corporation any contract involving an expenditure exceeding [five thousand rupees] [Substituted for the words 'two thousand rupees' by section 11 (iv) by Tamil Nadu Act 56 of 1962.].(e)when the commissioner delegates under this section any power or duty which is exercisable or is required to be performed subject to the approval of any other municipal authority, the commissioner shall send a copy of the order of delegation to such authority.
