Section 26(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Chairman may, by general or special order in writing, delegate to any officers of the Trust any of his powers, duties or functions under this Act or any Rule made thereunder, except those conferred or imposed upon or vested in him by Sections 15, 17, 21, 24, 105, 109, 111 & 134.
