Section 63 in The Gujarat Municipalities Act, 1963
63. Powers, duties and functions may be delegated to officers whose expenses may be paid.
- Any powers or duties or executive functions which may be exercised or performed by or on behalf of the municipality may be delegated in accordance with rules to be made by the municipality in this behalf, to the president or to the vice-president or to the chairman of a committee, or to one or more stipendiary or honorary officers, but without prejudice to any powers that may have been conferred on the Chief Officer by this Act or on any committee by or under section 53, and each person, who exercises any power of performs any duty or functions so delegated, may be paid all expenses necessarily incurred by him therein.(3)Joint Transactions with other Bodies
