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[Cites 0, Cited by 8] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2) in Kerala Municipality Act, 1994

(2)Subject to any direction given or any restriction imposed by the Government or the Municipality, the Secretary may, by order in writing, delegate any of his functions to any officer or employee of the Municipality who shall be bound to carry out such functions. The discharge of the functions so delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Secretary and shall also be subject to his control and revision.