Section 34 in The Cotton Textiles (Control) Order, 1948
34.
The Textile Commissioner may, by a general or special order in writing and with the previous sanction of the Central Government, [authorise any officer of the Central Government or the State Government] [Substituted by S.O. 2731, dated 3rd July, 1969.] to exercise on his behalf all or any of his functions and powers under this Order.Procedure and penalty
