LexSection 15 — Delegation of powers.
The Air (Prevention and Control of Pollution) Act, 1981
A State Board may, by general or special order, delegate to the Chairman or the member-secretary or any other officer of the Board subject to such conditions and limitations, if any,as may be specified in the order, such of its powers and functions under this Act as it may deem necessary.Open in Lexace · Ask the AI about this section