Section 18 in The U.P. Board of Madarsa Education Act, 2004
18. Power to delegate.
- The Board may, by general or special order, direct that any power exercisable by it under this Act except the Power to make regulations may also be exercised by its Chairperson or Vice-Chairpersons or by such Committee or officer in such cases and subject to conditions, as may be specified therein.
