Section 92(2) in The M.P. 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 l it to prescribe, by any Municipal Officer whom the Chief Municipal Officer may generally or specially empower in writing in this behalf.
