Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Chairperson may, by an order in writing, delegate any of his functions to the Vice-Chairperson and any of his administrative functions to the Commissioner;Provided that he shall not delegate any functions which the council expressly forbids him to delegate.