38. Delegation of duties and powers by Chairman to Vice-Chairman.
(1)The Chairman may delegate to the Vice Chairman all or any of the duties and powers of a Chairman as defined in this Act, and may at any time withdraw or modify the same:Provided that nothing done by the Vice-Chairman, which might have boon done under the authority of a delegation from the Chairman, shall he invalid for want of or defect in such delegation if it be done with the express or implied consent of the Chairman.(2)During the vacancy in the office of Vice-Chairman, or the absence of Vice-Chairman on leave or otherwise, the Chairman may, by an order in writing, delegate and of his functions to any Commissioner of the municipality till the Vice-Chairman resumes office or a new Vice-Chairman is elected or appointed, as the case may be:Provided that every such order shall be communicated to the Municipal Board at the next meeting.
