Section 26 in The Orissa Town Planning and Improvement Trust Act, 1956
26. Delegation of certain functions of Chairman.
(1)The Chairman may, by general or special order in writing, delegate to any officers of the Trust any of his powers, duties or functions under this Act or any Rule made thereunder, except those conferred or imposed upon or vested in him by Sections 15, 17, 21, 24, 105, 109, 111 & 134.(2)The exercise by any officer of any powers, or discharge of duties of functions delegated to him under Sub-section (1) shall be, subject to such restrictions, conditions and limitations (if any) as may be laid down by the Chairman, and shall also be subject to his control and revision.
