Section 20 in Rajasthan Drugs (Control) Ordinance, 1949
20. Delegation of Powers.
- The [State Government] [Substituted by Rajasthan Act 27 of 1957.] may, by notification in the [Official Gazette] [Inserted by Rajasthan Act 15 of 1950.] direct that all or any of its powers under this Ordinance shall, subject to such conditions, if any, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the [State Government] [Substituted by Rajasthan Act 27 of 1957.] as may be specified in the direction.
