Section 31 in The Chhattisgarh Primary Education Act, 1961
31. Delegation of powers.
(1)the State Government may, by notification and subject to such conditions, if any, as may be specified in the notification, authorise any officers or authority subordinate to it to exercise all or any of the powers conferred on the State Government by or under this Act.(2)A local authority may, by general or special order and with the previous approval of the State Government, authorise any officer or authority subordinate to it to exercise all or any of the powers conferred on a local authority by or under this Act.
