LexSection 36 — Power to delegate.
The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009
The State Government may, by notification, delegate to any officer or authority subordinate to it, all or any of the powers conferred on it by or under this Act, except the powers to make rules under sub-section (2) of section 42.Open in Lexace · Ask the AI about this section