Section 9 in The Haryana Regulation and Control of Crushers Act, 1991
9. Delegation of powers.
- The Director may, by an order in writing, direct that all or any of his powers exercisable by him under this Act or rules made thereunder in relation to such matters and subject to such conditions, if any, as may be specified, in the order, be also exercised by any officer or authority subordinate to him.
