(2)The Deputy Mayor / Vice-Chairperson shall, at any time, exercise such other powers, perform such other functions, and discharge such other duties, as may be delegated to him under the provisions of this Act:Provided that nothing done by the Deputy Mayor and Vice-Chairman under the authority of delegation shall be invalid for want of or defect in such delegation if it is done with the express or implied consent of the Mayor or Chairperson.
