Section 5A(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)In addition to the functions expressly assigned to him by or under this Act, the Director shall exercise such powers of the State Government in relation to the affairs of the Mahapalika (not being powers under Section 538 and 539), as the State Government may, by notification in the Gazette and subject to such conditions and restrictions (including the condition of review by itself) as may be specified in such notification, delegate to him.]
