Section 34(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(3)Subject to the provisions of this Act and of the rules and orders made thereunder, a Settlement Commissioner may, by general or special order delegate all or any of his powers under this Act to an Additional Settlement Commissioner, an Assistant Settlement Commissioner, a Settlement Officer or an Assistant Settlement Officer, subject to such condition, if any, as may be specified in the order.Commentary
