Section 30 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
30. Power to delegate.
- The Government may, by general or special order in writing, delegate such of its powers and functions under this Act, as it may deem necessary, to the municipality or the town vending committee or any other officer, subject to such conditions, if any, as may be specified in that order.
