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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2)(a) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(a)be the Chief Executive of the Authority ; and shall exercise such powers and perform such functions or duties as the Authority may, by a resolution passed in this behalf, direct. The Chief Executive Officer may, by general or special order, further direct that such of the powers, functions or duties delegated to him as aforesaid or under sub-section (5) of section 7 shall be exercised or performed by such of the officers of the Authority, as may be specified in such order ;