Section 24 — Delegation of powers.
The River Boards Act, 1956
The Board may, by general or special order in writing, delegate to the chairman or any other member of any 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 for the efficient running of the day-to day administration of the Board.Open in Lexace · Ask the AI about this section