569. Delegation of powers and functions by the Municipality.
(1)A Municipal Corporation or Class 'A' or Class 'B' Municipal Council may, by resolution, delegate, subject to such conditions as may be specified in the resolution, any of its powers and functions to the Standing Committee or the Mayor or the President, as the case may be, or the Chief Officer.(2)The Standing Committee may, by order, delegate, subject to such conditions, as may be specified in the order, any of its powers and functions to :-(a)the Mayor or the Chief Officer, in the case of a Municipal Corporation; or(b)the President or the Chief Officer, in the case of a Class 'A' or a Class 'B' Municipal Council.(3)A Class 'C' Municipal Council or a Nagar Panchayat may, by resolution, delegate, subject to such conditions, as may be specified in the resolution, any of its powers and functions to the President or the Chief Officer of such Municipal Council or Nagar Panchayat, as the case may be.(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.(5)Notwithstanding anything contained in this section, the Standing Committee or the Mayor or the President or the Chief Officer or any other officer of the Municipality, shall not delegate, -(a)any powers or functions delegated to it or him under this section; or(b)such of its or his powers or functions as may be prescribed.
