Section 13(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The Commissioner may delegate any of the powers conferred or duties imposed on him by this Act or the rules made thereunder [including the powers and duties of an Assistant Commissioner which may be exercised by the Commissioner under the proviso to sub-section (2) of section 14, but not including the powers and duties of the Commissioner under [sections 21,22,46,47,59,69 and 72] [Substituted by Tamil Nadu Act 39 of 1996.] or sub-section (2) of section 92] in respect of any area or of any class or group of institutions in the State or any area therein to a [Additional Commissioner,] [Substituted by section 7(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] [Joint Commissioner,] [Substituted by section 3(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] or Deputy Commissioner] subject to such restrictions and control as the Government may, by general or special order lay down and subject also to such limitations and conditions, if any, as may be specified in the order of delegation.
