Section 115 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
115. Power to delegate.
(1)Subject to the provision of sub-section (2), the Authority may by resolution direct that any power exercisable by it under the Act or rules or regulations made thereunder may also be exercised by the Executive Committee or any Authority or the Metropolitan Commissioner/Vice-Chairperson or Local Authority or officer of the Government or any other body, in such cases and subject to such conditions, if any, as may be specified therein.(2)The Government may by notification, direct that any power exercisable by the Government or the Authority under the Act, except the power to make rules or regulations, may be exercised by the Executive Committee or the Metropolitan Commissioner / Vice-Chairperson or any Local Authority or officer of the Government or any other body, in such cases and subject to such conditions, if any, as may be specified therein.(3)The Government may by notification, delegate one or more of its functions and powers specified in this Act to the authority.(4)The Government may, by notification delegate one or more of its functions and powers specified in sections starting from 35 to section 81 to the Authority.
