Section 69 in The Maharashtra Chit Funds Act, 1974
69. Power to delegate.
- The State Government may, by notification in the Official Gazette, direct that any power (other than the power to make rules) exercisable by it under this Act or the rules made thereunder may be exercised also by any officer of the State Government not below such rank as may be specified in the notification, subject to such terms or conditions, if any, as may be specified therein.
