Section 33 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
33. Delegation.
- The Commission may, by general or special order in writing, delegate to any Member, officer of the Commission or any other person subject to such conditions, as may be specified in the order, such of its powers and functions under this Act (except the power to settle disputes under Chapter III and the power to make regulations under section 36 as it may deem necessary.
