Section 8(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(2)The Commissioner may, with the previous approval of the State Government delegate any of the powers exercisable or functions to be performed by him under this Act or the rules, other than those delegated to him under sub-section (1), to one or more of the officers subordinate to him.Chapter-Ill Archakas and Temple Servants
