Section 11 in Maharashtra Jeevan Authority Act, 1976
11. Delegation of powers.
- Subject to the provisions of this Act, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, by general or special order, delegate, either unconditionally or subject to such conditions, including the condition of review by itself, as may be specified in the order, to any committee appointed by it or to the Chairman or the Member-Secretary or any other officer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] such of its powers, duties and functions under this Act as it deems fit, not being its powers, duties and functions under sections 34, 66 and 67.
