Section 12(3B) in Water (Prevention and Control of Pollution) Act, 1974
(3B)[ The Board may, by general or special order, and subject to such conditions and limitations, if any, as may be specified in the order delegate to any officer of the Board such of its powers and functions under this Act as it may deem necessary.] [Inserted by Act 53 of 1988, section 6 (w.e.f. 29-9-1988).]
