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State of Tamilnadu- Act

Delegation of Powers Rules

TAMILNADU
India

Delegation of Powers Rules

Act 708 of 1960

  • Published on 26 November 1960
  • Commenced on 26 November 1960
  • [This is the version of this document from 26 November 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
Delegation of Powers RulesPublished vide Notification No. G. O. Ms. No. 4850, Revenue, dated 26th November 1960 - SRO No. A-708 of 1960Original rules published in Part V, page 680 of the Fort St. George Gazette, dated 21st December 1960.G. O. Ms. No. 4850, Revenue, dated 26th November 1960 - SRO No. A-708 of 1960. - In exercise of the powers conferred by section 116 read with sub-section (2) and section 13 and sub-section (3) of section 14 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby makes the following rules, namely:-

1.

These rules may be called the Delegation of Powers Rules.

2.

Delegation of the Commissioner's powers and duties to a [Joint Commissioner or a Deputy Commissioner] [Substituted by G O. Ms. No. 200, C. T. & R. E., dated the 30 the May 1996.] under section 13(2) or an Assistant Commissioner under section 14(3) shall be made in writing.

3.

The Commissioner shall have power to vary or cancel an order of delegation and such an order shall be made in writing.

4.

An order delegating the powers and duties of the Commissioner to a [Joint or a Deputy Commissioner] [Added by G.O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] or an Assistant Commissioner or modifying or cancelling the delegation, shall be published in the Tamil Nadu Government Gazette and in the District Gazette in the language or languages of the district or districts concerned and by affixture on the notice boards of the offices of the Commissioner, Joint or Deputy Commissioners and the Assistant Commissioners.

5.

The Commissioner, while delegating any of his powers shall expressly reserve to himself the right of exercising the powers vested in him under sections 21 and 22 over the orders passed by a Joint Commissioner, Deputy Commissioner or an Assistant Commissioner under the delegated powers.