53A. Delegation by President of powers under clause (a) of Section 50.
(1)A President may empower by general or special order any servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to exercise under his control any one or more of the powers specified in clause (a) of Section 50.(2)An order of the [President] [Substituted by U.P. Act No. 7 of 1949.] under sub-section (1) may prescribe any condition, and impose any restriction in respect of the exercise of any power.(3)Any order passed by a servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in the exercise of a power conferred on him under sub-section (1) shall be liable to rescission or revision by the [President] [Substituted by U.P Act No. 7 of 1949.].
