Section 69(4) in The M.P. Municipal Corporation Act, 1956
(4)Municipal Officers may he empowered to exercise the powers of Commissioner. - Any of the powers, duties or functions conferred or imposed upon or vested in the Commissioner by this Act may he exercised, performed or discharged under the Commissioner's control, and subject to his superintendence and to such conditions and limitations if any as he may think fit to prescribe, by any municipal officer whom the Commissioner may generally or specially empower in writing in this behalf.
