Section 7 in Punjab Municipal (Executive Officer) Act, 1931
7. [Delegations' of powers by the Executive Officers. [Section re-numbered as sub-section (2) and, sub-section (1) added by Punjab Act, II of 1934, Sec, 2(i).]
(1)The Committee may delegate the powers conferred upon it by section 39 of the [Punjab Municipal Act, 1911], to the Civil Surgeon of the district or to an officer of the Department of Public Instruction.](2)The Executive Officer may with the previous sanction of the committee and shall, if so required by the committee, delegate to any other officer or servant of the committee all or any of the powers, duties or functions conferred or imposed upon or vested in him by sections 4, 5 or 6, except the powers, duties or functions conferred or imposed upon or vested in the committee by sections 63, 64, 65, 66, 67, 68, 72, 73, 74, 75, 76, 77, 80, 81, 82, 189, 193, 195, 195-A, or 229 of the Municipal Act, [or to the Civil Surgeon of the district or to an officer of the [Education Department] [Inserted by Punjab Act, II of 1934, section 2(ii).] the powers under section 39 of the Punjab Municipal Act, 1911. conferred upon him by section 4 :]Provided that,-(a)such delegation shall be in writing and shall specify the name or official designation of the person to whom the delegation is made ;(b)the Executive Officer shall not [except lo the Civil Surgeon of the district or to an officer of the Department of Public Instruction delegate his powers to make appointments to offices carrying a remuneration of more than fifteen rupees per mensem or to remove or dismiss any employee holding an office carrying such remuneration ;] [Inserted, by Punjab Act, II, of 1934, section 2(iii).](c)the Executive Officer shall not delegate his power to make contracts involving an expenditure exceeding one hundred rupees or to acquire, sell or lease immovable property or to dispose of movable property of a value exceeding fifty rupees ; and(d)the exercise or discharge by an officer or servant of any power duty or function delegated to him shall be subject to such restrictions. limitations and conditions, if any, as may be laid down by the Executive Officer, and shall also be subject to his control and revision, but the delegation shall not divest the Executive Officer of such powers, duties or functions.
