61. Delegation by authorised municipalities and school boards of their powers, duties and functions. - (1) Subject to the provisions of this Act and the rules made thereunder, an authorised municipality may delegate any of its powers, duties and. functions under this Act to the school board.
(2)(a)A school board may, from time to time constitute committees and discontinue or alter the constitution of such committees.(b)The school board may delegate any of its powers, duties and functions to any such committee or to any member or Administrative Officer or stipendiary or any officer of the board; and such committee, member or officer shall conform to any instructions that may from time to time be given by the board.(3)The authorised municipality or the school board may at any time withdraw any of the powers, duties or functions so delegated.
