Section 24(1) in Nagpur Improvement Trust Act, 1936
(1)The Chairman may, by general or special order in writing, delegate to any Trustee or officer of the Trust any of the Chairman's powers, duties or functions under this Act or any rule [or regulation] [Inserted by Central Provinces and Berar Act VII of 1944, section 3.] made thereunder, except those conferred or imposed upon or vested in him by sections 16, 19, 25 and 49.
