(1)Government may, by notification, delegate all or any of it powers under this Act other than the powers to make rules, to the Director or Deputy Commissioner, as the case may be.(2)The Director may with the previous permission of Government delegate any of his powers to the Deputy Commissioner except those delegated to him.(3)The Collector may delegate any of his powers to an Assistant Collector of the Ist Grade.(4)The Deputy Commissioner may delegate any of his powers other than those delegated to him under this Act to any officer as may be specified.
