Section 21 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
21. Delegation of powers and duties of Provincial Government
The Provincial Government may by order direct that any power or duty, which is conferred or imposed on the Provincial Government, shall in such circumstances and under such conditions, if any, as may be specified in the order, be exercised or discharged by any officer or authority subordinate to it [15][not being in the opinion of the Provincial Government below the rank of a Deputy Commissioner of Police or a District Magistrate.]
