60. [ Delegation. [Section 60 was substituted for the original by Bombay 25 of 1952, Section 8.]
(1)Subject to such conditions, if any, as may be specified--(i)the State Government may delegate any of its powers or duties under this Act or the rules made thereunder to any officer or authority subordinate to it; and(ii)the Director may also, with the previous sanction of the State Government, delegate any of its powers or duties under this Act or the rules made thereunder or delegated to him by the State Government under clause (i) to any officer subordinate to him.(2)Nothing in this Section shall derogate from the right of the State Government or the Director to exercise any or all of the powers or duties hereby delegated by it or him, as the case may be, to any subordinate officer or authority.]
