Section 36 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
36.
The Parishad may, by general or special order, direct that any function or power (other than the power to approve the Plan, modifications and alterations therein and to make regulations), or duty performed, exercised or discharged by it under this Act or the rules made there under shall, subject to such conditions, if any, as may specified in such order, be performed, exercised or discharged also by such officer as may be specified in the said order and where any such delegation of power is made, the officer to whom such power is delegated shall perform, exercise or discharge those powers.
