Section 25 in Rail Land Development Authority (Constitution) Rules, 2007
25. Authentication of orders and delegation of powers of Authority etc.
(1)All orders, decisions and other instruments of the Authority shall be authenticated by the signature of the Vice Chairman or any other Member or any Officer of the Authority authorised by it in this behalf.(2)The Authority may by general or special order in writing, delegate to any Member or to any Officer of the Authority, subject to such conditions and limitations, if any, as may be specified in the order such of its powers and functions under this Act (except its power to make Regulations under sub-section (1) of section 41 as it may deem necessary).
