Section 5(2) in The Wild Life (Protection) Act, 1972
(2)The Chief Wildlife Warden may, with the previous approval of the State Government by order in writing, delegate all or any of his powers and duties under this Act, except those under Cl.(a)of sub-section (1) of Sec.11, to any officer subordinate to him subject to such conditions, if any, be specified in the order.
