(4)Subject to such standing orders, as may be made by the Municipality in this behalf :-(a)the Mayor or the President may, by order, delegate, subject to such conditions, as may be specified in the order, any of his powers or functions to the Senior Deputy Mayor or the Deputy Mayor or the Senior Vice- President or the Vice-President, as the case may be, or to the Chief Officer of the Municipality;(b)the Chief 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 or any employee of the Municipality; and(c)any officer, of the Municipality, other than the Chief 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.
