The National Executive Committee, State Executive Committee 1 [National Authority, State Authority, District Authority or Urban Authority], as the case may be, by general or special order in writing, may delegate to the Chairperson or any other member or to any officer, 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
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