Section 11 in The Gujarat Water Supply and Sewerage Board Act, 1978
11. Delegation of powers.
- [Subject to the provisions of this Act and any general or special order made by the State Government in this behalf] [Substituted for 'Subject to the provisions of this Act' by Gujarat 26 of 1980, dated 22nd October, 1980.] the Board may by general or special order delegate either unconditionally or subject to such conditions including the condition of review by itself as may be specified in the order to any committee appointed by it or to the Chairman of the Member-Secretary or any other officer of the Board such of its powers, duties and functions under this Act as it deems fit, not being its powers, duties and functions under Section 42, 77 and 78.
