Section 18A(3) in Tamil Nadu District Municipalities Act, 1920
(3)Subject to any directions given or restrictions imposed by the State Government or the municipal council, the Commissioner may, by order in writing, delegate any of his functions to any officer or servant of the council or to any servant of the Government. The exercise or discharge of any functions so delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Commissioner and. shall also be subject to his control and revision.]The Council
