Section 21 in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
21. Delegation -
The Board may, by general or special order in writing, delegate to the Chairman or any other member or to any officer of the Board, subject to such conditions and limitations if any, as may be specified in the order, such of its powers and functions under this Act (except the power under section 26) as it may deem necessary.
