(3)The District Superintendent may, with the previous permission of the State Government delegate any of the powers and functions [conferred on him by or under this Act, except the powers to make, alter or rescind rules or orders under section 33, to an Assistant or Deputy Superintendent.] [These words were substituted for the words 'conferred on him by or under this Act-to-an Assistant or Deputy Superintendent' by Gujarat 16 of 1978, section 2.].
