Section 30(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(3)Subject to such directions or instructions, as the Government may from time to time issue, the Commissioner, may with the prior approval of the Government, delegate any of its functions to any other officer of the Government or any person working under him and may in the like manner withdraw any of the functions so delegated. The Commissioner may fix any terms and conditions subject to which the functions so delegated shall be performed.
