Section 16 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
16. Delegation of power.
(1)The State Government may delegate all its powers, except the powers conferred under sections 15 and 17 of the Act to the Director/Deputy Director of Madrassa Education.(2)The Officer or Authority to whom the powers are delegated under sub-section (1) shall exercise the same subject to overall supervision and control of the State Government and subject to such limitations as may be specified by the State Government.
