Section 263A in The Asansol Municipal Corporation Act, 1990.
263A. [ Delegation of power by the State Government. - [Chapter XXA including sections 263A to 263M inserted by W.B. Act 9 of 1994.]
(1)The State Government may, subject to such conditions or restrictions as it may deem fit to impose, by notification, delegate to the Director of Local Bodies, appointed under any law for the time being in force, any of the powers vested in, or the functions imposed upon, the State Government by or under this Act, and thereupon, the Director of Local Bodies shall exercise such powers or perform such functions as if he were the State Government].(2)The State Government may, by notification, authorise one or more Deputy Directors or Assistant Directors of Local Bodies, appointed under any law for the time being in force, to exercise the powers and perform the functions of the Directors of Local Bodies.(3)Notwithstanding anything contained in this Chapter, the State Government may authorise the District Magistrate or the Sub-divisional Magistrate to exercise any of the powers or perform any of the functions within his jurisdiction, on matters delegated under sub-sections (1) and (2).
