Section 56(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Commissioner shall, save as otherwise provided in this Act,(a)carry into effect all the resolutions of the council;(b)furnish to the council such periodical reports regarding the progress made in carrying out the resolutions of the council;(c)subject to all other restrictions, limitations and conditions hereinafter imposed, exercise the executive power for the purpose of carrying out the provisions of this Act, and be directly responsible for the due fulfillment of the purposes of this Act;(cc)exercise diciplinary control over the employees of the Municipal Council, who shall be subordinate to the Commissioner;(d)exercise all powers in relation to the collection of taxes and fees, the licences and the removal of encroachments;(e)be in charge of the office of the municipality and have custody of the municipal records;(f)inspect the places of entertainment for the purposes of verification of the sale of tickets; and(g)exercise all the powers and perform all the functions specifically conferred or imposed on the Commissioner by or under this Act.
