Section 78 in The Chhattisgarh Municipalities Act, 1961
78. Delegation of Council's powers, duties and executive functions.
- Any powers or duties or executive functions which may be exercised or performed by or on behalf of the Council may, in accordance with the rules made under this Act, be delegated by the Council to the President or Vice-President or to the Chairman of the [Committees] [Substituted by M.P. Act No. 20 of 1998.], or to one or more stipendiary or honorary officers, but without prejudice to any powers that may have been conferred on the Chief Municipal Officer by or under Section 92.
