Section 120(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner may, subject to any rules in that behalf, by order in writing of which a copy shall be placed before the Executive Committee for information empower any Corporation Officer other than the Mukhya Nagar Lekha Parikshak to exercise, perform or discharge any such power, duty or function under the control of the Municipal Commissioner and subject to his revision and to such conditions and limitations, if any, as he may think fit to impose.
