Section 48 in The Warehousing (Development And Regulation) Act, 2007
48. Delegation of powers.—
The Authority may, by general or special order in writing, delegate to the Chairperson or any other member or officer of the Authority subject to such conditions, if any, as may be specified in the order, such of its powers and functions (excluding the power to make regulations under section 51) under this Act as it may deem necessary.
