329. Delegation of certain powers and functions of Chief Commissioner.
(1)The powers and functions of the Chief Commissioner specified in Sections 58, 65, 71 263 and 337 may be delegated by the Chief Commissioner to the Deputy Commissioner.(2)In regard to powers or functions delegated to him under this section, the Commissioner of Division shall have the same authority as is given by this Act to the Chief Commissioner and the delegation shall continue until revoked by the Chief Commissioner.(3)A delegation under this section may be of all or any of the powers and functions aforesaid, and may be made generally in regard to all the municipalities or it may be made particularly in regard to certain municipalities only.(4)The delegation may be by official designation, and shall, in each case, be notified in the Gazette.
