Section 18A(1)(v) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(v)[ delegate his or her powers by administrative order to any authorised officer in his or her absence and preserve the order of authorisation as documentary proof for further action] [Inserted by Notification No. G.S.R. 119 (E) dated 24.2.2014]