Section 13 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
13. Delegation of powers of Government.
(1)The Government may, by order, published in the official Gazette, delegate any of the powers conferred on it, by or under this Act other than the power to make rules under section 23, subject to such conditions as may be specified in the order, to such officer as it thinks fit.(2)The Government may, by notification in the official Gazette, appoint persons duly qualified as Electrical Inspector under the Electricity Act, 2003 from the Department of Electrical Inspectorate to be,-(A)the Chief Inspector of Lifts, Escalators & Passenger conveyors;(B)the Inspector of Lifts, Escalators & Passenger conveyors.(3)The Chief Inspector of Lifts, Escalators & Passenger conveyors or the Inspector of Lifts, Escalators & Passenger conveyors so appointed shall exercise the powers and perform the functions under this Act within such areas or in respect of such class of lift or escalator or passenger conveyor as may be notified and subject to such restrictions as the Government may specify.
