Section 109 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
109. Delegation of powers.
- The Board may, by notification, direct that any power conferred or any duty imposed on the Public Health Engineer by or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercised or performed also by any other officer or employee of the Board specified in the notification.
