(1)Notwithstanding anything contained in this Act every committee may, subject to the provisions of Section 49, with the previous sanction of the State Government by resolution, delegate -(a)to the President, Vice-President, the Executive Officer, the secretary or a sub-committee all or any of the powers conferred upon the committee by Sections 40, 85, 88, 90, 109, 110, 113, 116, 117(1), 118, 119, 120, 121, 122, 123, 124, 125, 126, 128, 130, 131, 133, 134, 135, 136, 137, 143, 145, 146, 148(b) and (c), 172(c), 173, 174(1) and (2), 181(2), 182, 187, 188, 209, 218 to 222, 224, 225, 226 and 235;(b)to the Health Officer all or any of the powers conferred upon the committee by Sections 40, 117, 119, 120, 121, 122, 123, 124, 125, 126, 132, 133, 134, 137, 145, 146, 147, 148(b) and (c), 149, 151, 157, 160, 194, 218, 219, 220(b), 221, 222, 225 and 226;(c)to the Municipal Engineer the powers conferred upon the committee under Section 209 and under Section 208 except to the extent that composition under that section shall require the sanction of the committee;in respect of all or particular classes of cases arising under these sections and for the whole or any part of the municipality and may, by resolution, withdraw the powers so delegated.
