Section 19(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)The Chairman may, by general or special order in writing, delegate to the Housing Commissioner or to any officer of the Board, any of his powers, duties or functions under this Act or any rules or regulations made thereunder except those under Sections 21 and 87 :Provided that the Chairman shall not delegate-(a)his powers under Sections 24 and 25 to incur expenditure and to approve estimates for any single work or doing of any act the value of which exceeds five lakhs of rupees.(b)any of his powers under Section 16 to any officer in respect of any employee of the Board unless such employee was appointed by such officer or any subordinate to such officer by virtue of a delegation of Chairman's power to appoint under Section 14.
