Section 38 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
38. Delegation of Powers.
(1)The State Government may, by general or special order, direct that any power exercisable by it under this Act other than that under section 41 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised also by the Commissioner.(2)The Commissioner, may, by general or special order, direct that any power exercisable by him under this Act or the rules framed thereunder, shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by an officer subordinate to him duly appointed under this Act.
