Section 46 in Puducherry School Education Act, 1987
46. Delegation of powers of Government.
(1)The Government may, by notification, authorise any authority or officer to exercise any of the powers vested in them by this Act except the power to make rules and may in like manner withdraw such authority.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification and also to control and revision by the Government or by such authority or officer as may be empowered by it in this behalf and the Government shall also have the power to control and revise the acts or proceedings of any authority or officer so empowered.
