Section 38(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)The Commissioner, may, by general or special order, direct that any power exercisable by him under this Act or the rules framed thereunder, shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by an officer subordinate to him duly appointed under this Act.
