Section 318(2) in Rajasthan Municipalities Act, 2009
(2)It shall be lawful for the State Government(i)to require that any person appointed to be a Chief Municipal Officer shall be invested by any Municipality with all or any of the powers which can under this Act or under any rules in force at the time being lawfully delegated to him, in addition to such powers as are conferred on him by this Act;(ii)to require that all or any of the powers referred to in Section 273 shall be delegated by any such Municipality, whether there be a Chief Municipal Officer or not, to the Chairperson, Vice-Chairperson or any such member as the State Government may deem fit.
