33. [ Delegation of certain powers and functions of committees. [Substituted for the old section by Punjab Act No. 3 of 1933 Section 15, Sections 33, 46 and 47 shall be deemed to be omitted in the case of Municipalities to which the Punjab Municipal (Executive Officer) Act, 1931, applies. - vide Item No. 2, Schedule II, Act No. 3 of 1931, ibid.]
(1)Notwithstanding anything in this Act every committee may subject to the provisions of Section 46, with the previous sanction of the State Government [***] by resolution delegate : -(a)to the President, a Vice-President, the Secretary or a sub- committee all or any of the powers conferred upon 'the committee by Sections 39, 72, 75, 77, 97, 98, 101, [***] [Figure 105 omitted by the Punjab Adaptation of Laws Order, 1968.] 109(1), 110, 113, 114, 115, 115-A, 117, 118, 119, 122, 124, 126, 127, 128, 129, 130, 131, 140, 142, 143, 145(b) and (c), 166, 169(c), 170, 170-A (1) and (2), 172(2), 173, 176, [176-A] [Inserted by Punjab Act No. 12 of 1950.], 191, 195-A, 203 to 208 (both inclusive), 210, 211, 212, and 220 ;(b)to the Medical Officer of Health all or any of the powers conferred upon the committee under Sections 39, 105, 109, 113, 114, 115, 115- A, 116, 117, 118, 119, 125, 126, 128, 131, 142, 143, 144, 145, clauses (b) and (c), 146, 149, 155, 157, 166, 182, 203, 204, 205, clause (b), 206, 208, 211 and 212 ;(c)and to the Inspector-General of Civil Hospitals, Civil Surgeon of the district or any officer of the Department of Public Instructions or Public Health all or any of the powers conferred upon the committee under Section 39 ;(d)and to the Municipal Engineer the powers conferred upon the committee under Section 195-A and under Section 195, except to the extent that composition under that section shall require the sanction of the committee;in respect of all or particular classes of cases arising under these sections, and for the whole or any part of the municipality and may, by resolution, withdraw the powers so delegated.(2)The delegation by the committee of any power under sub-section (1) may be made subject to the condition that all or any orders made in pursuance or such delegation shall be subject to the right of appeal to or revision by, the committee within such period as may by bye-law be prescribed.]
