(e)delegation of powers, duties or functions of the Municipality and the powers to be exercised by the Chairperson or Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillors or officers or servants of the Municipality or Government servants or by Committees or its President or an one or more of their members;
