Section 111 in The Orissa Development Authorities Act, 1982
111. Power to delegate.
(1)The Authority may, by notification, direct that any power exercisable by it under this Act, except the power to make regulations, may also be exercised by such officer or local authority or committee constituted under Section 6 as may be mentioned therein, in such cases and subject to such conditions, if any as may be specified therein.(2)The State Government may, by notification, direct that any power exercisable by it under this Act, except the power to make rules, may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(3)The Chairman or the Vice Chairman with the prior approval of the Authority, may by order, direct that any power exercisable by him under this Act, may also be exercised by such officer as may be mentioned therein in such cases and subject to such conditions, if any, as may be specified therein.
