Section 7(1) in The U.P. Bhoodan Yagna Rules, 1953
(1)The Committee shall perform and exercise all or any of the functions and powers conferred on it by the Act, or by the Rules made thereunder, either by itself or through a Sub-Committee appointed under sub-rule (5) of rule 4 for the district for which the said Sub-Committee has been constituted, through such other authority or person nominated by it with the approval of the State Government for any particular area:Provided that the powers so delegated by the Committee to a Sub-Committee or to a person or authority mentioned in sub-rule (1) above, may, at any time, be revoked.
