(1)The Executive Officer of a Municipal area with the sanction of a Chairperson may delegate by general or special order to a servant of the Municipality to exercise under his control any power conferred on or delegated to him under this Act.(2)An order by the Executive Officer under Sub-section (1) may specify any condition and impose any restriction in respect of the exercise of any power.(3)Any order passed by an officer or servant of Municipality in exercise of a power conferred on him under Sub-section (1) shall be liable to rescission or revision by the officer who conferred the power.
