Section 363 in Tamil Nadu District Municipalities Act, 1920
363. Delegation of powers by the [State Government] [The words 'Provincial Government' were substitute for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].
- [(1) The State Government may, by notification, authorise any person to exercise any one or more of the powers vested in them by this Act, except the powers mentioned in Chapters II and III, the power to determine the amount of contribution under section 156, the power to make rules under sub-section (2) of section 77-A and sections 303 and 305 and the power to sanction prosecution under section 353-A and may in like manner withd raw such authority.(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification, and also to control and revision by the [State] [The original section 363 was re-numbered as sub-section (1) thereof and sub-section (2) was added by section 26 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942) re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Government or by such persons as may be empowered by them in this behalf. The [State] [This word was substitute for the word 'Provincial' by the Adaptation Order of 1950.] Government shall also have power to control and revise the acts or proceedings of any persons so empowered.]Transitional and Transitory Provisions
