Section 189 in The Himachal Pradesh Panchayati Raj Act, 1994
189. Delegation of powers.
(1)The State Government may, by notification, delegate to or confer on any officer subordinate to it or to any Panchayat all or any of the powers conferred upon it by or under this Act, except the powers relating to framing of rules.(2)The Director or the Deputy Commissioner, as the case may be, may delegate any of his powers under this Act, other than those delegated to or conferred upon him under sub-section (1), to an officer not below the rank of a Gazetted Officer.Chapter-XIV Miscellaneous
