(1)The State Government may, by notification, delegate to its any subordinate officer or to any Panchayat all or any of the powers conferred on it by or under this Act, save the powers concerned with making of rules.(2)Exercise of powers delegated under sub-section (1) shall be done according to the general or special orders issued by the State Government in this connection.(3)The State Government may prescribed various authorities under this Act by notification.
