Section 31 in The Jammu and Kashmir State Forest Corporation Act, 1978
31. Delegation of Powers.
- Subject to the provision of this Act and the rules made thereunder the Corporation may by general or special order, delegate either unconditionally or subject to such conditions, including the conditions as may be specified in the order, to the Chairman or the Vice Chairman or the Managing Director or any other member or employees of the Corporation any of its powers and duties other than the power to make regulations under section 34.
