90. Delegation and devolution of function by Chairperson.
- The Chairperson may by an order in writing, delegate any of his powers and functions to the Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and may withdraw or modify any of such powers and functions at any time by an order similarly made;Provided that he shall not delegate any of the powers and functions which the Municipality expressly forbids him to delegate :Provided further that nothing done by the Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] with express or implied consent of the Chairperson shall be invalid for want of such an order.
