Section 78B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
78B. Delegation of powers.
(1)The Chief Officer shall publish the list of powers delegated to the subordinate officers working under him, for taking, final decision.(2)The Chief Officer shall determine, as far as possible, four or less number of levels of submission for any matter to reach the concerned Statutory Committee or the Authority competent to take final decision in the matter, in any office or Department, in the Council.(3)Lists of powers delegated to the subordinate officers and the levels of submission shall be prepared and published within one year from the date of commencement of the Maharashtra Municipal Corporations and Municipal Councils (Second Amendment) Act, 2010, and shall be updated on the 1st April of every succeeding year.
