Section 28(3) in Arunachal Pradesh Municipal Act, 2007
(3)Subject to such standing orders as may be made by the Empowered Standing Committee in this behalf,-(a)the Chief Councillor may, by order, delegate, subject to such conditions as may be specified in the order, any of his powers or functions to the Deputy Chief Councillor or the Chief Municipal Executive Officer/ Municipal Executive Officer.(b)the Chief Municipal Executive Officer/ Municipal Executive Officer, may, by order, subject to such conditions as may be specified in the order, any of his powers or functions, excluding the powers or functions under sub- section (2) of section 354 or section 365, to any officer or other employee of the Municipality; and(c)any officer of the Municipality, other than the Chief Municipal Executive Officer/ Municipal Executive Officer, may, by order, delegate, subject to such conditions as may be specified in the order, any of his powers or functions to any other officer subordinate to him.
