Section 48 in The Calcutta Municipal Corporation Act, 1980
48. Delegation of powers and functions. -
(1)The Corporation may by resolution delegate, subject to such conditions as may specified in the resolution, any of its powers or functions to the Mayor-in-Council.(2)The Mayor-in-Council may by order delegate, subject to such conditions as may be specified in the order, any of its powers or functions to the Mayor or to the Municipal Commissioner.(3)Subject to such standing orders as may be made by the Mayor-in-Council in this behalf,-(a)the Mayor may by order delegate, subject to such conditions as may be specified in the order, any of his powers or functions to the Deputy Mayor or the Municipal Commissioner;(b)the Municipal Commissioner may by order delegate, subject to such conditions as may be specified in the order, any of his powers or functions [,including the powers or functions under section 397, sub-section (1) of section 400 and sub-section (1) of section 411,] [Words, figures and brackets inserted by W.B. Act 6 of 1996.] to any other officer or any employee of the Corporation; and(c)any officer of the Corporation other than the Municipal Commissioner 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.(4)Notwithstanding anything contained in this section, the Mayor-in-Council, the Mayor, the Municipal Commissioner, or the other officer referred to in clause (c) of sub-section (3), shall not delegate-(a)any of its or his 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.
