Section 11 in The U.P. Water Supply and Sewerage Act, 1975
11. Delegation of powers.
- Subject to the provisions of this Act, the Nigam may by general or special order, delegate, either unconditionally or subject to such conditions, including the condition of review by itself, as may be specified in the order, to any committee appointed by it or to the Chairman or the Managing Director or any other officer of the Nigam such of its powers and duties under this Act as it deems fit, not being its powers and duties under Sections 46, 49 and 50.
