Section 48(4) in Kolkata Municipal Corporation Act, 1980
(4)Notwithstanding anything contained in this section, the Mayor-in-Council, the Mayor, the Municipal Commissioner, or the other officer referred to in clause (c) of sub-section (3), shall not delegate(a)any of its or his powers or functions delegated to it or him under this section, or(b)such of its or his powers or functions as may be prescribed.
