Section 28 in The Gujarat Entertainments Tax Act, 1977
28. Delegation of powers by State Government.
- Any of the powers and duties conferred or imposed upon the State Government by or under this Act other than the power of revision under section 13 and the power to make rules under section 31, may be exercised or performed, subject to such conditions as the State Government may prescribe, by such officer as the State Government may, by general or special order, specify in this behalf.
