Section 9(3) in Chennai City Municipal Corporation Act, 1919
(3)Notwithstanding anything contained in sub-sections (1) and (2), [where the office of any of the officers appointed under sub-section (2) of section 7 is vacant] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner' by section 2(3) of Act 26 of 1992.], the commissioner may, until the vacancy is filled up-(a)himself exercise the powers conferred and discharge the duties imposed by or under this Act [on the said officer, or] [Substituted for 'on the Assistant Commissioner, or' by section 3(3)(b) of the Tamil Nadu Act 26 of 1992.](b)authorize [on the said officer, or] [Substituted for 'on the Assistant Commissioner, or' by section 3(3)(b) of the Tamil Nadu Act 26 of 1992.] to exercise the said powers and discharge the said duties of [any other officer appointed under sub-section (2) of section] [Substituted for 'another Assistant Commissioner' by section 3(3)(c) of Act 26 of 1992.].
