309. Appointment and powers of Director, Deputy Director and Assistant Director.
(1)The State Government may appoint an officer to be the Director of Local Bodies with whatever designation, who shall perform such functions and exercise such powers as may be delegated to, or conferred on him by or under this Act or the rules made thereunder.(2)The State Government may also appoint such number of other officers as it deems fit for assisting the Director and they shall be subject to the direction and control of the Director.(3)The other officers so appointed shall exercise such powers and perform such functions and shall have such local jurisdiction as may be assigned to them by the Director.
