Section 39 in The Code of Criminal Procedure, 1989 (1933 A. D.)
39. Mode of conferring powers.
(1)In conferring powers under this Code [the Government or the High Court, as the case may be,] [Substituted by Act XL of 1966.] may, by order, empower persons specially by name or in virtue of their office or classes of officials generally by their official titles.(2)Every such order shall take effect from the date on which it is communicated to the persons so empowered.
