Section 18 in The Coimbatore City Municipal Corporation Act, 1981
18. Delegation of Commissioner's power to the holder of any municipal office.
- The Commissioner may delegate any of the powers, duties or functions conferred or imposed upon or vested in him by or under this Act to the holder of any municipal office:Provided that -(a)such delegation shall be in writing and a copy of the order of delegation shall be laid before the council at the meeting held next after the order of delegation is made;(b)when the Commissioner delegates under this section any power, duty or function which is exercisable or is required to be performed subject to the approval of any other municipal authority, the Commissioner shall send a copy of the order of delegation to such authority.
