LexSection 34 — Power to delegate.
The Lokpal and Lokayuktas Act, 2013
The Lokpal may, by general or special order in writing, and subject to such conditions and limitations as may be specified therein, direct that any administrative or financial power conferred on it may also be exercised or discharged by such of its Members or officers or employees as may be specified in the order.Open in Lexace · Ask the AI about this section