Section 60(1) in Gujarat Primary Education Act, 1947
(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.
