Section 28 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
28. Powers, functions, etc., of the standing committee and sub-committee.
- A committee may, by by-laws made for that purpose, delegate any of its powers to and entrust functions and determine the sphere of duties of the standing committee and the sub-committees:Provided that, the committee shall not delegate to the standing committee or any sub-committee the powers exercisable by it-(a)under sub-section (2) of section 43; or(b)under section 44; or(c)under section 69.
