Section 23(1) in The West Bengal Fire Services Act, 1950
(1)The State Government may, by general or special order published in the Official Gazette, direct that such of the powers, duties and functions of the Collector under this Act as may be specified in the order, shall be exercised and [performed also by such other officer or officers as may be specified therein.]][* * * * * * * *] [[Clauses (a) to (d) omitted by W.B. Act 7 of 1996. Those clauses were as under :'(a) the Director or such other officer as the State Government may specify in the order, or(b)in Calcutta, the Commissioner of the Corporation of Calcutta, or(c)in any other municipality, the Chairman of the Commissioners of the Municipality, or(d)in Chandernagore, the Chief Executive Officer of the Municipal Corporation of Chandernagore.']][* * * * * * * *] [[Sub-sections (2) and (3) omitted by W.B. Act 7 of 1996. Those Sub-sections were as under :-'(2) Where the State Government makes an order under sub-section (1) directing the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore to exercise or perform any powers, duties or functions of the Collector under this Act, such Commissioner, Chairman or Chief Executive Officer, may by order authorise any officer of the Corporation of Calcutta or of the Commissioners of the municipality or of the Municipal Corporation of Chandernagore, as the case may be, to exercise or perform, subject to his control and supervision, any or all such powers, duties and functions.
