Section 13(3) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
(3)Without prejudice to the provisions of sub-section (1), the State Government may appoint, by general or special order published in the Official Gazette, officers with such designation as it thinks fit for the purposes of this Act and may entrust to them such of the powers and functions under this Act as it may deem fit.
