24. Delegation of certain of Chairman's functions.
(1)The Chairman may, by general or special order in writing, delegate to any Trustee or officer of the Trust any of the Chairman's powers, duties or functions under this Act or any rule [or regulation] [Inserted by Central Provinces and Berar Act VII of 1944, section 3.] made thereunder, except those conferred or imposed upon or vested in him by sections 16, 19, 25 and 49.(2)The exercise or discharge by any such officer of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations, if any, as may be prescribed in the said order, [and also to control and Suo motu revision by the Chairman] [These words were substituted for the words 'and also to control and revision by the chairman' by mah. 31 of 2011, s. 6.].
