(2)Subject to the supervision and control of the Chairman, [the Executive Officer shall exercise such powers and perform such functions] [Substituted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000, for 'the Executive Officer and the Finance Officer shall exercise such powers and perform such functions'.] [as may be prescribed.] [Substituted by section 17 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002, for 'in the matter of municipal establishment and in other matters as may be notified by the State Government from time to time.'.]
