Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Meghalaya - Subsection

Section 38(1) in Meghalaya Municipal Act, 1973

(1)The Chairman may delegate to the Vice Chairman all or any of the duties and powers of a Chairman as defined in this Act, and may at any time withdraw or modify the same:Provided that nothing done by the Vice-Chairman, which might have boon done under the authority of a delegation from the Chairman, shall he invalid for want of or defect in such delegation if it be done with the express or implied consent of the Chairman.