Section 23 in The West Bengal Fire Services Act, 1950
23. [ Powers of State Government to direct delegation of powers. [[Section 23 substituted by W.B. Act 21 of 1960. Original Section 23 was as under :-
'23. Power of State Government to direct delegation of powers. - (1) The State Government may, by general or special order, published in the Official Gazette, order that such of the powers, duties and functions of the Collector under this Act, as the State Government may specify in this behalf, shall be exercised and performed by the Corporation of Calcutta through its Executive Officer or the Commissioners of the municipality concerned through their Chairman and the Corporation of Calcutta and the Commissioners of the municipality concerned, as the case may be, shall comply with such order.(2)Where, in pursuance of such order, the Corporation of Calcutta or the Commissioners of a municipality realise any fees under this Act, such fees shall be paid to the State Government at such times and after making such deductions for the cost of collection and other incidental expenses therefrom as may be prescribed.'.]](1)The State Government may, by general or special order published in the Official Gazette, direct that such of the powers, duties and functions of the Collector under this Act as may be specified in the order, shall be exercised and [performed also by such other officer or officers as may be specified therein.]][* * * * * * * *] [[Clauses (a) to (d) omitted by W.B. Act 7 of 1996. Those clauses were as under :'(a) the Director or such other officer as the State Government may specify in the order, or(b)in Calcutta, the Commissioner of the Corporation of Calcutta, or(c)in any other municipality, the Chairman of the Commissioners of the Municipality, or(d)in Chandernagore, the Chief Executive Officer of the Municipal Corporation of Chandernagore.']][* * * * * * * *] [[Sub-sections (2) and (3) omitted by W.B. Act 7 of 1996. Those Sub-sections were as under :-'(2) Where the State Government makes an order under sub-section (1) directing the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore to exercise or perform any powers, duties or functions of the Collector under this Act, such Commissioner, Chairman or Chief Executive Officer, may by order authorise any officer of the Corporation of Calcutta or of the Commissioners of the municipality or of the Municipal Corporation of Chandernagore, as the case may be, to exercise or perform, subject to his control and supervision, any or all such powers, duties and functions.(3)Where the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a Municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore or any other officer acting in pursuance of an order under sub-section (1) or sub-section (2) realises any fee under this Act, such fee shall be paid to the State Government at such times and after making such deduction for the cost of collection and other incidental expenses therefor as may be prescribed.'.]][* * * * * * * *] [[Sub-sections (2) and (3) omitted by W.B. Act 7 of 1996. Those Sub-sections were as under :-'(2) Where the State Government makes an order under sub-section (1) directing the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore to exercise or perform any powers, duties or functions of the Collector under this Act, such Commissioner, Chairman or Chief Executive Officer, may by order authorise any officer of the Corporation of Calcutta or of the Commissioners of the municipality or of the Municipal Corporation of Chandernagore, as the case may be, to exercise or perform, subject to his control and supervision, any or all such powers, duties and functions.(3)Where the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a Municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore or any other officer acting in pursuance of an order under sub-section (1) or sub-section (2) realises any fee under this Act, such fee shall be paid to the State Government at such times and after making such deduction for the cost of collection and other incidental expenses therefor as may be prescribed.'.]][Chapter IVA] [Chapter IVA containing Section 23A inserted by W.B. Act 27 of 1951.] Temporary Structures and Pandals
