(1)The State Government may, with regard to the Municipalities generally or to any Municipality or group of Municipalities in particular and subject to such conditions or restrictions as it may deem fit to impose, by notification, delegate to the Director of Local Bodies [or the District Magistrate or the Sub-divisional Magistrate] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the District Municipal Development Officer] [Inserted by section 14 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] any of the powers vested in, or the functions imposed upon, the State Government by or under this Act, and thereupon the Director of Local Bodies [or the District Magistrate or the Sub-divisional Magistrate] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the District Municipal Development Officer] [Inserted by section 14 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] shall exercise such powers or perform such functions as if he were the State Government.
