(1)The resolution of Municipality shall be carried into effect by the Executive Officer in which the executive power of the Municipality shall be vested.[(1-a) Unless the Director otherwise directs the Executive Officer shall have power to supervise the work of the Health Officer and the Engineer.] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.](2)It shall not be lawful for the Executive Officer to exercise any power within this Act expressly declares shall be exercised by the Chairperson of the Municipality, unless such power is delegated to him by either of them under Section 92 or 96 or rules framed thereunder.
