- [(1)] [Renumbered by Act 33 of 1986 w.e.f. 6.6.1986.] The State Government shall, with effect from such date as it may specify, establish a Directorate of Municipal Administration. The composition, the functions, the powers and duties of the Directorate shall be such as may be prescribed.](1A)[ the State Government may, by notification, appoint a Director of Municipal Administration to perform the functions entrusted under this Act.] [Inserted by Act 31 of 2003 w.e.f. 20.8.2003.](2)[ Notwithstanding anything contained in this Act, the Government may by notification, delegate such of its powers under this Act except the power to make rules to the Director of Municipal Administration (hereinafter in this section referred to as 'Director').] [Inserted by Act 33 of 1986 w.e.f. 6.6.1986.] [***] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.](3)The Government may, by notification, delegate to the Director all or any of the powers exercisable under this Act by [*] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.] the Deputy Commissioner. On the issue of such notification, [*] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.] the Deputy Commissioner shall cease to exercise the powers delegated to the Director.(3A)[ The Government may, by notification, delegate to the Deputy Commissioner any of the powers exercisable by the Director.(4)There shall also be a legal cell in the Directorate consisting of such number of officers and possessing such qualifications as may be prescribed.] [Inserted by Act 31 of 2003 w.e.f. 20.8.2003.]
