Section 36 in The Himachal Pradesh Municipal Corporation Act, 1994
36. Delegation of powers and functions.
(1)The State Government may, by notification delegate all or any of its powers under this Act, except the powers to prescribe forms or make rules under section 279 to any officer subordinate to it.(2)Every delegation of powers under sub-section (1) may be subject to such restrictions and conditions as may be specified in the notification.(3)Wherever it is expedient to do so in the public interest and for the efficient performance of the functions entrusted to the municipality under this Act, the municipality may, with the prior approval of the State Government, entrust any of its civic services and amenities (including collection of taxes and revenues) in relation to any matter to which the power of the municipality extends, to any person or agency subject to such conditions and restrictions, as it may consider necessary to impose.
