Section 92(2) in The Chhattisgarh Municipalities Act, 1961
(2)Any of the powers, duties or functions conferred or imposed upon or vested in the Chief Municipal Officer by this Act may be exercised, performed, or discharged under the Chief Municipal Officer's control and subject to his superintendence to such conditions and limitations, if any, as he may think fit to prescribe, by any Municipal Officer may generally whom the Chief Municipal Officer may generally or specially empower, in writing, in this behalf.
