Section 22(2) in The Bihar State Housing Board Act, 1982
(2)The Managing Director may, by general or special order in writing delegate to any officer of the Board, any of his powers, duties or functions under this Act, or any rules or Regulations made thereunder, except those under Sections 11, 90 and 93:Provided that-(a)the Managing Director shall not delegate his powers under Sections 24 and 65 to incur expenditure and to approve estimates for any single work or scheme, the value of which exceeds fifty thousand rupees;(b)the Managing Director shall not delegate his power under Section 16 to make appointments on posts the maximum monthly pay-scale of which exceeds three hundred seventy-five rupees; and(c)the Managing Director with the prior approval of the Board may delegate any of his powers, duties and functions under Section 18.
