Section 217P in Tamil Nadu District Municipalities Act, 1920
217P. Delegation of powers of Government under this Chapter.
(1)The State Government may, by notification, authorise the Collector to exercise any of the powers vested in them under any of the provisions of this Chapter in respect of a hill station.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by the State Government.(3)[ (a) Whenever any power is delegated under sub-section (1) to the Collector of any district, the State Government may, notwithstanding anything contained in sub-section (3) of section 217-C, constitute for such district a Committee called the Committee for Architectural and Aesthetic Aspects for all the hill stations in that district with such number of officials and non-officials and having such qualification as may be prescribed.(b)The terms of office of the non-official members of a Committee constituted under clause (a) and other matters relating to the conduct of the meeting of the said Committee including the allowances payable to the non-official members shall be such as may be prescribed.(c)The provisions of sub-sections (4) and (5) of section 217-C shall, as far as may be, apply in relation to a Committee constituted under this sub-section, as they apply in relation to the Committee constituted under clause (a) of sub-section (3) of section 217-C.]
