Section 49(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)A Deputy Municipal Commissioner or Assistant Municipal Commissioner shall, subject to the orders of the Commissioner, exercise such of the powers and perform [such of the duties of the Commissioner, including powers and duties of a judicial or quasi-judicial nature] [These words were and were deemed always to have been substituted for the words 'such of the duties of the Commissioner' by Gujarat 5 of 1970, Section 4(1).] as the Commissioner shall from time to time depute to him:Provided that, the Commissioner shall inform the Corporation of the powers and duties which he from time to time deputes to a Deputy Municipal Commissioner or Assistant Municipal Commissioner:[Provided further that nothing in this sub-section shall be deemed to empower the Commissioner to issue any order regulating the exercise of powers or performance of duties of a judicial or quasi-judicial nature deputed by him.] [This proviso was and was deemed always to have been added, by Gujarat 5 of 1970, Section 4(2).]
