Section 56 in Andhra Pradesh Municipalities Act, 1965
56. Powers and functions of the Commissioner.
(1)The Commissioner shall, save as otherwise provided in this Act,(a)carry into effect all the resolutions of the council;(b)furnish to the council such periodical reports regarding the progress made in carrying out the resolutions of the council;(c)subject to all other restrictions, limitations and conditions hereinafter imposed, exercise the executive power for the purpose of carrying out the provisions of this Act, and be directly responsible for the due fulfillment of the purposes of this Act;(cc)exercise diciplinary control over the employees of the Municipal Council, who shall be subordinate to the Commissioner;(d)exercise all powers in relation to the collection of taxes and fees, the licences and the removal of encroachments;(e)be in charge of the office of the municipality and have custody of the municipal records;(f)inspect the places of entertainment for the purposes of verification of the sale of tickets; and(g)exercise all the powers and perform all the functions specifically conferred or imposed on the Commissioner by or under this Act.(2)The Commissioner may, for the purpose of performing his functions imposed by or under this Act, requisition the services of any of the officers and other employees of the municipality and the vehicles of the municipality under their control and the said officers or other employees shall comply with such requisition.(3)Subject to any directions given, or restrictions imposed by the Government or the council, the Commissioner may, by order in writing, delegate any of his powers or functions to any officer or other employee of the council or to any employee of the Government. The exercise of any power or the performance of any function so delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Commissioner and shall be subject to his control and revision.(4)The Commissioner shall, save as otherwise provided in the rules relating to discipline and conduct, be under such administrative control of the Chairperson, as may be prescribed.(5)(a)The Commissioner may incur in each case contingent expenditure incidental to the municipal administration,(i)in the case of a third grade or second grade municipality not exceeding one thousand rupees;(ii)in the case of first grade municipality, not exceeding fifteen hundred rupees.(iii)in the case of a special grade or a selection grade municipality, not exceeding two thousand rupees.(b)He shall report the expenditure so incurred and the reasons therefor to the council at its next meeting.Provided that no such expenditure shall be incurred if there is no provision available to meet the expenditure under the relevant head of account in the budget framed by the council with the modifications, if any, made by the Government or where such expenditure was expressly prohibited by the council.
