Section 3 in Tripura Horticultural Nurseries (Regulation) Act, 2013
3. Appointment of Competent Authorities.
- The State Government may be by notification in the Official Gazette,i. appoint such person(s), being gazetted officer(s) of the Government, as it thinks fit, to be the Competent Authority for the purposes of this Act; andii. define the limits within which a Competent Authority shall exercise the powers conferred and perform the duties under this Act.
