329. Delegation of certain powers and functions of State Government.
(1)The powers and functions of the State Government specified in Sections 58, 65, 71 263 and 337 may be delegated by the State Government to the Commissioner of Division.(2)In regard to powers or functions delegated to him under this section, the Commissioner of Division shall have the same authority as is given by this Act to the State Government and the delegation shall continue until revoked by the State Government.(3)A delegation under this section may be of all or any of the powers and functions aforesaid, and may be made generally in regard to all the municipalities or it may be made particularly in regard to certain municipalities only.(4)The delegation may be by official designation, and shall, in each case, be notified in the Gazette.
